Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11OA(2)] [Section 11OA] [Entire Act] Union of India - Subsection Section 11OA(2)(e) in Income Tax Rules, 1962 (e)at least sixty per cent of the total allocable rentable area of the project shall comprise of affordable housing units of EWS and LIG categories;