B.—Income from house property
Unrealised rent.
4. For the purposes of the Explanation below sub-section (1) of section 23, the amount of rent which the owner cannot realise shall be equal to the amount of rent payable but not paid by a tenant of the assessee and so proved to be lost and irrecoverable where,—
| (a) | the tenancy is bona fide; | |
| (b) | the defaulting tenant has vacated, or steps have been taken to compel him to vacate the property; | |
| (c) | the defaulting tenant is not in occupation of any other property of the assessee; | |
| (d) | the assessee has taken all reasonable steps to institute legal proceedings for the recovery of the unpaid rent or satisfies the Assessing Officer that legal proceedings would be useless. |