The Gift-Tax Act, 1958
11AA. Gift-tax Officer competent to perform any function or functions.
In
respect of any function to be performed by a Gift-tax
Officer under any provision of this Act, in relation to any assessee, the
Gift-tax Officer referred to therein shall,-
- in a case where only one Gift-tax Officer has jurisdiction over such assessee,
be such Gift-tax Officer;
- in a case where two or more Gift-tax Officers have concurrent jurisdiction
over such assessee, be the Gift-tax officer empowered to perform such function
by the Board, or.as the case may be, the Gift-tax Officer to whom such function has been
assigned by an order of the Commissioner or of the Inspecting Assistant
Commissioner of Gift-tax authorised by the Commissioner in this behalf.]
- in a case where two or more Gift-tax Officers have concurrent
jurisdiction over such assessee in respect of such function. be the Gift-tax
Officers empowered to perform such function by the Board or, as the case may
be, the Gift-tax
Officers to whom such function has been assigned by an order of the
Commissioner or by an order or a direction of the
Inspecting Assistant Commissioner under section 7 or, as the case may be, under
sub-section (2) of section 7AA.]
- Subs. by Act 53 of 1962, s.7 for s.11 (w.e.f.1-4-1963)
- Subs. by Act 20 of 1967, S. 35, for s. 11 (w.e.f. 1-4-1967).
- Ins. by Act 19 of 1970, s. 27 (w.e.f. 1-4-1970).
- Ins. by Act 20 of 1967, s. 35 (w.e.f. 1-4-1967).
- Renumbered by Act 19 of 1970, s. 27 (w.e.f, 1-4-1970).
- Ins. by Act 41 of 1975, s. 110 (w.e.f. 1.10.1975)