4[19A. Assessment in the case of executors.

(1) Subject as hereinafter provided, the net wealth of the estate of a deceased person shall be chargeable to tax in the hands of the executor or executors.

(2) The executor or executors shall for the purposes of this Act be treated as an individual

1. Subs. by Act 20 of 2002, s. 111, for "for a reference before the High Court or the Supreme Court under section 27 or in appeal before the Supreme Court under section 29" (w.e.f.1-6-2002).

2. Subs. by Act 4 of 1988, s. 127, for "Wealth-tax Officer" (w.e.f. 1-4-1988).

3. Subs. by s. 127, ibid. for "Appellate Assistant Commissioner" (w.e.f. 1-4-1988).

4. Ins. by Act 46 of 1964, s. 19 (w.e.f. 1-4-1965).

(3) The status of the executor or executors shall for the purposes of this Act as regards residence and citizenship be the same as that of the deceased on the valuation date immediately preceding his death.

(4) The assessment of an executor under this section shall be made separately from any assessment that may be made on him in respect of his own net wealth or on the net wealth of the deceased under section 19.

(5) Separate assessments shall be made under this section in respect of the net wealth as on each valuation date as is included in the period from the date of the death of the deceased to the date of complete distribution to the beneficiaries of the estate according to their several interests.

(6) In computing the net wealth on any valuation date under this section, any assets of the estate distributed to, or applied to the benefit of, any specific legatee of the estate prior to that valuation date shall be excluded, but the assets so excluded shall, to the extent such assets are held by the legatee on any valuation date, be included in the net wealth of such specific legatee on that valuation date.

Explanation.

In this section, "executor" includes an administrator or other person administering the estate of a deceased person.]

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