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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(7) in The Income Tax Act, 2025

(7)The provisions of sub-section (6)––
(a)shall apply only in respect of two of such houses as specified by the assessee in this behalf;
(b)shall not apply, if the house or any part thereof is actually let during any time of the tax year, or if the owner derives any other benefit from it.