B.P.Jeevan Reddy, C.J. - (1.) Under Section 27(3) of the Wealth-tax Act, 1957, the Tribunal referred the following four questions : 1. "Whether, on the facts and in the circumstances of the case, Rule 1D of the Wealth-tax Rules, 1957, overrides the provisions of Section 24(6) of the Wealth-tax Act ?
(2.) Whether, on the facts and in the circumstances, is it open to the Revenue to rely on Rule 1D even though no specific argument was raised before Tribunal ?
(3.) Whether, on the facts and in the circumstances of the case, the Tribunal was justified in adopting the valuation as made by the; valuers even though their valuation was not based on the statutory method of valuation provided under Rule 1D?;