Section 2(47)(vi) in The Income Tax Act, 1961

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Union of India - Subsection

Section 2(47)(vi) in The Income Tax Act, 1961

(vi)any transaction (whether by way of becoming a member of, or acquiring shares in, a co-operative society, company or other association of persons or by way of any agreement or any arrangement or in any other manner whatsoever) which has the effect of transferring, or enabling the enjoyment of, any immovable property.

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Union of India - Subsection

Section 2(47)(vi) in The Income Tax Act, 1961