Section 15 in The Taxation Laws (Amendment) Act, 2006
15. Amendment of section 194 I.-
In section 194-I of the Income- tax Act, in the Explanation, for clause (i), the following clause shall be substituted, namely:-(i)" rent" means any payment, by whatever name called, under any lease, sub- lease, tenancy or any other agreement or arrangement for the use of (either separately or together) any,-(a)land; or(b)building (including factory building); or(c)land appurtenant to a building (including factory building); or(d)machinery; or(e)plant; or(f)equipment; or(g)furniture; or(h)fittings, whether or not any or all of the above are owned by the payee;'.
