Section 17(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 17(2)(a) in The Income Tax Act, 1961

(a)[ in a case where an unfurnished accommodation is provided by any employer other than the Central Government or any State Government and-

(i)the accommodation is owned by the employer, the value of the accommodation determined at the specified rate in respect of the period during which the said accommodation was occupied by the assessee during the previous year, exceeds the rent recoverable from, or payable by, the assessee;

(ii)the accommodation is taken on lease or rent by the employer, the value of the accommodation being the actual amount of lease rental paid or payable by the employer or fifteen per cent of salary, whichever is lower, in respect of the period during which the said accommodation was occupied by the assessee during the previous year, exceeds the rent recoverable from, or payable by, the assessee; ]

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Union of India - Subsection

Section 17(2)(a) in The Income Tax Act, 1961