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

Union of India - Subsection

Section 21(1) in The Income Tax Act, 2025

(1)For the purposes of section 20, the annual value of any property shall be deemed to be the higher of the following:—
(a)the sum for which it might reasonably be expected to let from year to year; or
(b)the actual rent received or receivable by the owner, if the property or any part of it is let.