- In section 80-IBA of the Income-tax Act [as inserted by section 44 of the Finance Act, 2016], with effect from the 1st day of April, 2018,-(a)in sub-section (2),-(i)in clause (b), for the words "three years", the words "five years" shall be substituted;(ii)in clauses (c) and (f), for the expression "built-up area" wherever they occur, the words "carpet area" shall be substituted;(iii)the words "or within the distance, measured aerially, of twenty-five kilometres from the municipal limits of these cities" wherever they occur shall be omitted;(b)in sub-section (6), for clause (a), the following clause shall be substituted, namely:-`(a) "carpet area" shall have the same meaning as assigned to it in clause (k) of section 2 of the Real Estate (Regulation and Development) Act, 2016.'.
