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[Cites 0, Cited by 0] [Section 11N(3)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(3)(ii) in Income Tax Rules, 1962

(ii)in the case of dwelling units, to individuals belonging to the economically weaker sections, or to the local authority, village panchayat or an authority constituted under any law for the purpose of satisfying the need for housing accommodation or for the purpose of development or improvement of cities, towns and villages, as the National Committee may decide;