Section 80IBA(2)(I) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80IBA(2)(I) in The Income Tax Act, 1961

(I)not less than ninety per cent of the floor area ratio permissible in respect of the plot of land under the rules to be made by the Central Government or the State Government or the local authority, as the case may be, where such project is located within the metropolitan cities of Bengaluru, Chennai, Delhi National Capital Region (limited to Delhi, Noida, Greater Noida, Ghaziabad, Gurugram, Faridabad), Hyderabad, Kolkata and Mumbai (whole of Mumbai Metropolitan Region); or

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Union of India - Subsection

Section 80IBA(2)(I) in The Income Tax Act, 1961