(3)[ After a finding of total partition has been recorded by the ] [Inserted by Act 46 of 1964, Section 38 (w.e.f. 1.4.1965). ][Assessing Officer] [ Substituted by Act 4 of 1988, Section 127, for " Wealth-tax Officer" (w.e.f. 1.4.1988).][under section 20 in respect of any Hindu family, notices under this Act in respect of the net wealth of the Hindu family shall be served on the person who was the last manager of the Hindu family, or, if such person is dead, then on all surviving adults who were members of the Hindu family immediately before the partition.] [Inserted by Act 46 of 1964, Section 38 (w.e.f. 1.4.1965). ]
