Report No. 12
27. Interpretation.-
For the purposes of sections 22 to 26 [sections regarding income from house property]
(i) the holder of an impartible estate shall be deemed to be the individual owner of all the properties comprised in the estate;
[Section 9(4)(a)]
(ii) a member of a co-operative society to whom a building or part thereof built by the society is allotted or leased under a house building scheme of the society shall be deemed to be the owner of that building or part thereof;
[Section 9(4)(b)]
(iii) "annual charge" means a charge to secure an annual liability, but does not include any tax in respect of property or income from property imposed by a local authority, or a State Government or the Central Government;
[Section 9(1), Expin., below clause (vii)]
(iv) "capital charge" means a charge to secure the discharge of a liability of a capital nature;
(v) taxes levied by a local authority in respect of any property shall be deemed to include service taxes levied by the local authority in respect of the property.
[Section 9(4)(c)]
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