Section 84C in The Companies (Indian Accounting Standards) Rules, 2015
84C. Transfers of Investment Property (Amendments to Ind AS 40), amended paragraphs 57-58. An entity shall apply those amendments to changes in use that occur on or after the beginning of the annual reporting period in which the entity first applies the amendments (the date of initial application). At the date of initial application, an entity shall reassess the classification of property held at that date and, if applicable, reclassify property applying paragraphs 7-14 to reflect the conditions that exist at that date.
