25B. [ Special provision for arrears of rent received. [Inserted by Act 10 of 2000, Section 13 (w.e.f. 1.4.2001).]
- Where the assessee-(a)is the owner of any property consisting of any buildings or lands appurtenant thereto which has been let to a tenant; and(b)has received any amount, by way of arrears of rent from such property, not charged to income-tax for any previous year, the amount so received, after deducting] [a sum equal to thirty per cent. of such amount] [ Substituted by Act 14 of 2001, Section 19, for " a sum equal to one-fourth of such amount for repairs of, and collection of rent from, the property" (w.e.f. 1.4.2002).][, shall be deemed to be the income chargeable under the head "Income from house property" and accordingly charged to income-tax as the income of that previous year in which such rent is received, whether the assessee is the owner of that property in that year or not.] [ Inserted by Act 10 of 2000, Section 13 (w.e.f. 1.4.2001).]
