Report No. 12

22. Income from house property.-

The annual value of property consisting of any buildings or lands appurtenant thereto of which the assesses is the owner, other than such portions of such property as he may occupy for the purposes of any business, profession or vocation carried on by him the profits of which are assessable to income-tax, shall be chargeable to income-tax under the head "Income from house property".

[Section 9(1), opening para.]