Section 72(1)(iv) in The Wakf Act, 1995

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Union of India - Subsection

Section 72(1)(iv) in The Wakf Act, 1995

(iv)Provided further that no such deduction shall be permitted in respect of waqf land given on lease, by whatever name called, whether batai or share cropping or any other name.expenditure on sundry repairs to rented buildings, not exceeding five per cent. of the annual rent derived therefrom, or the actual expenditure, whichever is less;

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Union of India - Subsection

Section 72(1)(iv) in The Wakf Act, 1995