Indian Income-tax (Amendment No. 2) Act, 19201
| [Act No. 44 of 1920] | [16th September, 1920] |
| [Repealed by Act 11 of 1922, S. 68 and Sch. V (w.e.f. 1-4-1922)] | [16th September, 1920] |
Passed by the Indian Legislative Council.
An Act further to amend the Indian Income-tax Act, 1918.
Whereas it is expedient further to amend the Indian Income-tax Act, 1918 (7 of 1918); It is hereby, enacted as follows:-
1 Received the assent of the Governor General on the 16th September, 1920.
1. Short title.- This Act may be called the Indian Income-tax (Amendment No. 2) Act, 1920.
2. Amendment of section 8 of Act VII, 1918.- The following amendment shall be made in section 8 of the Indian Income-tax Act, 1918 (VII of 1918) (hereinafter referred to as the said Act), namely;-
Before the words "house property" where they occur for the second time the word "residential" shall be inserted, and the words and figure "and section 9" shall be omitted; and in the proviso to the same section for the words "house property" the words "the property" shall be substituted.
3. Amendment of section 9 of Act VII, 1918.- In sub-section (2), clause (i) of section 9 of the said Act the words "or where the premises are owned by the assessee the bonâ fide annual value thereof" shall be omitted; and in clause (v) of the same sub-section the word "such" shall be inserted before the word "buildings and in clause (viii) of the same sub-section for the word "premises" the words "such part of the premises as is used for the purposes of the business" shall be substituted.