C.—Income from house property

Income from house property.

⁷²22. ⁷³The annual value of property consisting of any buildings⁷⁴ or lands appurtenant thereto of which the assessee is the owner⁷⁴, other than such portions of such property as he may occupy⁷⁴ for the purposes of any business or profession carried on by him the profits of which are chargeable to income-tax, shall be chargeable to income-tax under the head “Income from house property”.