- The annual value of a holding shall be deemed to be the gross annual at which the holding may reasonably expected to let.(2)In the case of a holding with a building or buildings used or occupied for the residence by the owner himself, the annual value of such holding shall be deemed to be an amount which is less by twenty five per cent than the valuation fixed on the letting basis under subsection (1) above.(3)In the case of a holding containing building or buildings vested in Government the annual value shall be deemed to be an amount which may be equal to but not exceeding six per centum of the cost, of erection of the building or buildings in addition to a reasonable ground rent or the land comprised in the holding:Provided that in estimating the annual value of a holding under this section, the value of any machinery and its foundation that maybe on such holding, shall not be taken Into consideration.Explanation. - The "gross annual rent" shall not include the amount of municipal taxes when paid by the tenant.Amendment of" section 78 of Assam Act XV of 1975 - In section 78 of the principal Act, for the words "twenty rupees," and "two hundred rupees" "twenty rupees" and "one thousand rupees" respectively shall be substituted.
