ITAT: Capital Gain Deduction Allowable to Separate Independent Residential Units on Single Land - (18 Jul 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Chennai Bench has held that the capital gain exemption under section 54F of the Income Tax Act, 1961 is allowable to separate independent residential units on a single piece of land.
Tags : ITAT CAPITAL GAIN EXEMPTION RESIDENTIAL UNITS
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