Section 80GG

¹[Deduction in respect of rents paid.

80GG. In computing the total income of an assessee, not being an assessee having any income falling within clause (13A) of section 10, there shall be deducted any expenditure incurred by him in excess of ten per cent of his total income towards payment of rent (by whatever name called) in respect of anv furnished or unfurnished accommodation occupied by him for the purposes of his own residence, to the extent to which such excess expenditure does not exceed three hundred rupees per month or fifteen per cent of his total income for the year, whichever is less, and subject to such other conditions or limitations as may be prescribed^a, having regard to the area or place in which such accommodation is situated and other relevant considerations :

Provided that nothing in this section shall apply to an assessee in any case where any residential accommodation is owned by him or by his spouse or minor child, or, where such assessee is a member of a Hindu undivided family, by such family.

Explanation : In this section, the expressions "ten per cent of his total income" and "fifteen per cent of his total income" shall mean ten per cent or fifteen per cent, as the case may be, of the assessee's total income before allowing deduction for any expenditure under this section.]

[As amended by the Finance Act, 1981]