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ITAT, Allahabad: Amount of Share of Conversion of Leasehold Land Allowed as Cost of Improvement - (12 Jul 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Allahabad has held that the amount paid by a co-owner of the property towards his share for conversion of aforesaid leasehold land to freehold shall be allowable as cost of improvement while computing capital gains under the Income Tax Act, 1961

Tags : INCOME TAX APPELLATE TRIBUNAL   AMOUNT OF SHARE OF CONVERSION OF LEASEHOLD LAND  

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