The Gift-Tax Act, 1958
20. Assessment after partition of
a Hindu undivided family.
- Where, at the time of making an assessment, it is brought to the notice of the
Gift-tax Officer that a partition has taken place among the members of a Hindu
undivided family, and the Gift-tax Officer, after enquiry, is satisfied that
the joint family property has been partitioned among the various members or
groups of members in definite portions, he shall record an order to that effect
and he shall make assessments 1[on the value of the taxable gifts] made by the
family as such as if no partition had taken place and each member or group of
members shall be liable jointly and severally for the tax assessed on the value
of the taxable gifts made by the joint family as such.
- Where the Gift-tax Officer is
not so satisfied, he may, by order, declare that such family shall be deemed
for the purposes of this Act to continue to be a Hindu undivided family.
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