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Citedby 98 docs - [View All]
Yedireswarapu Veeramma And Anr. vs Reddipalli Surudamma And Ors. on 14 April, 1971
Nabin Chandra Gantayet vs State Of Orissa on 26 October, 1956
Liberty Talkies & Ors vs State Of Gujarat on 21 January, 1971
Liberty Talkies vs The State Of Gujarat And Anr. on 8 November, 1966
P. Madhusudhan Reddy (Dead) By Lrs vs The Controller Of Estate Duty on 20 July, 1998

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estate duty
sec. 4
estate duty act 1953
control doctypes: laws
[Complete Act]
Central Government Act
Section 4 in The Estate Duty Act, 1953
4. Estate duty authorities.
(1) There shall be the following authorities for the purposes of this Act, namely:--
(a) the Board,
(b) Controllers of Estate Duty,
(bb) 2[ Appellate Controllers of Estate Duty,]
(c) Valuers.
(2) The Central Government may appoint as many Controllers of Estate Duty as it thinks fit and they shall, subject to the control of the Board, perform their functions in respect of such estates or classes of estates and such areas as are assigned to them by the Board: Provided that, subject to such rules as may be made by the Board in this behalf, every Controller, within the local limits of whose jurisdiction any part of the estate of the deceased is situated, may exercise in relation to the whole estate or any part thereof any of the powers conferred on the Controller by this Act: Provided further that the Board may, by general or special order, direct that any Controller specified by it in this behalf may exercise all or any of the powers conferred on the Controller by this Act to the exclusion of any other Controller.
(2A) 2[ The Central Government may appoint as many Appellate Controllers of Estate Duty as it thinks fit and they shall, subject to the control of the Board, perform their functions in respect of such estates or classes of estates or such areas as the Board may direct, and where such directions have assigned to two or more Appellate Controllers the same estate or classes of estates or the same area, they shall perform their functions in accordance with any orders which the Board may make for the distribution and allocation of the work to be performed.]
(3) The Central Government shall, within twelve months after the Commencement of this Act and may thereafter, from time to time,
1. Ins. by Act 15 of 1965, s. 19 (w. e. f. 1- 4- 1964 ). 2 Ins. by Act 33 of 1958, s. 3 (w. e. f. 1- 7- 1960 ).
appoint a sufficient number of qualified persons to act as Valuers for the purposes of this Act and shall fix a scale of charges for the remuneration of such persons.
(4) Subject to the rules and orders of the Central Government regulating the conditions of service of persons in public services and posts, a Controller may appoint such executive or ministerial staff as may be necessary to assist him in the execution of his functions.
(5) All officers and persons employed in the execution of this Act, other than Valuers, shall observe and follow the orders, instructions and directions of the Board: 1[ Provided that no such orders, instructions or directions shall be given by the Board so as to interfere with the discretion of the Appellate Controller of Estate Duty in the exercise of his appellate functions.] PART IMPOSITION OF ESTATE DUTY PART II IMPOSITION OF ESTATE DUTY Extent of charge