Section 88(b) in Jammu and Kashmir Municipal Corporation Act, 2000
(b)in the case of any building the gross annual rent at which such building together with its appurtenances and may furniture that may be let for enjoyment therewith, is let, subject to the following deductions:-(i)such deductions not exceeding ten per cent of the gross annual rent as the Commissioner in each particular case may consider reasonable allowance on account of the furniture let therewith;(ii)a deduction of ten per cent for the cost of repairs and all other expenses necessary to maintain the building in a state to to command such gross annual rent. The deduction under this sub-clause shall be calculated on the balance of the gross annual rent after the decision, if any under sub-clause (1);(iii)where land is let with a building, such deduction, not exceeding ten percent of the gross annual rent, as the Commissioner in each particular case may consider reasonable on account of the actual expenditure, if any, annually incurred by the owner on the up-keep of the land in a State to command such annual rent;
