Section 65(16) in The Insurance Rules, 1939

[Cites 0, Cited by 0] [Section 65] [Entire Act]

(16)Immovable property situated in the State or in any country where the insurer istransacting insurance business.[Seesection 27-A (1)(n)]

Situation of the property	Land or building or both	Whether land is lease-hold or free-hold	Date of purchase	Amount invested by the insurer	Net annual rental value of the property, i.e., net of taxes, maintenance depreciation, etc.	Whether free from all encumbrances	Remarks

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