Section 2(e) in The Wealth- Tax Act, 1957

Central Government Act

(e) 1[ " assets" includes property of every description, movable or immovable, but does not include,--

(1) in relation to the assessment year commencing on the 1st day of April, 1969 or any earlier assessment year--

(i) agricultural land and growing crops, grass or standing trees on such land;

(ii) any building owned or occupied by a cultivation of, or receiver of rent or revenue out of, agricultural land: Provided that the building is on or in the immediate vicinity of the land and is a building which the cultivator or the receiver of rent or revenue by reason of his connection with the land requires as a dwelling- house or a store- house or an outhouse;

(iii) animals;

(iv) a right to any annuity in any case where the terms and conditions relating thereto preclude the commutation of any portion thereof into a lump sum grant;

(v) any interest in property where the interest is available to an assessee for a period not exceeding six years from the date the interest vests in the assessee;

(2) in relation to the assessment year commencing on the 1st day of April, 1970 or any subsequent assessment year--

(i) animals;

(ii) a right to any annuity in any case where the terms and conditions relating thereto preclude the commutation of any portion thereof into a lump sum grant;

(iii) any interest in property where the interest is available to an assessee for a period not exceeding six years from the date the interest vests in the assesse:] 2[ Provided that, in relation to the State of Jammu and Kashmir, this sub- clause shall have effect sub-

1. Subs. by Act 14 of 1969, s. 24, for cl. (e) (w. e. f. 1- 4- 1969 ). 2 Ins. by Act 19 of 1970, s. 26 (w. e. f. 1- 4- 1969 ).

ject to the modification that for the assets specified in items (i) to

(iii) of this sub- clause, the assets specified in items (i) to (v) of sub- clause (1) shall be substituted and the other provisions of this Act shall be construed accordingly;]