Rastogi, J. - (1.) In compliance with the direction of this court, the Income-tax Appellate Tribunal, A Bench, Allahabad, has referred the following questions of law to this court: "1. Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that properties in respect of which leases had expired in 1958 and 1963, and notices had been received to hand over the possession were assets within the meaning of Section 2(e)(v) of the Wealth-tax Act and its value was liable to be included in the net wealth of the assessee ?
(2.) Whether, on a correct interpretation of Section 2(e)(v) and the relevant provisions of Transfer of Property Act, the Tribunal was right in holding that the interest of the applicant in respect of the properties in dispute was for a period of over six years ?
(3.) Whether there was any material before the Tribunal to hold that on the relevant valuation date the property situated at 30A, Mahatma Gandhi Marg, was worth ten times of its annual rental income while in previous years the value of the said property was shown and accepted at Rs. 1,19,000.?;