BAI SAVITABAI MAGANLAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) AT the instance of the assessee, the following question has been referred to us for our determination :

(2.) IF regard be had to the findings of the Tribunal the wording of this question is not precise and we accordingly modify the same as under:

(3.) THE other sub clauses of cl. 9 deal with the rights of the legatees in the immovable property at Dadar, but the said rights are not relevant for consideration for the assessment year with which we are concerned. Clause 10 of the will and its sub clauses are as under :