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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(A) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(A)in the case of any building (including the land on which it is elected or which is appurtenant thereto) which is wholly occupied on the appointed day, twelve times the amount of the annual rent or the rent for which the building may reasonably be expected to be let out from year to year, after deducting from such rent, --
(i)one-sixth of the amount thereof on account of maintenance and repairs,
(ii)the amount of any annual premium paid to insure the building against any risk of damage or destruction,
(iii)where the building is subject to any annual charge, the amount of such charge,
(iv)where the building is subject to a ground rent, the amount of such ground rent,
(v)where the building is subject to a mortgage or other capital charge, the amount of interest on such mortgage or charge,
(vi)where the building has been acquired, constructed, repaired, renewed or re-constructed with borrowed capital, the amount of any interest payable on such capital, and
(vii)any sums paid on account of land revenue or other taxes in respect of such building ;