Section 80HHA(8)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80HHA(8)(a) in The Income Tax Act, 1961

(a)[ "rural area" means any area other than- [ Substituted by Act 4 of 1988, Section 126, for Clause (a) (w.e.f. 1.4.1989).]

(i)an area which is comprised within the jurisdiction of a municipality (whether known as a municipality, municipal corporation, notified area committee, town area committee, town committee or by any other name) or a cantonment board and which has a population of not less than ten thousand according to the last preceding census of which the relevant figures have been published before the first day of the previous year; or

(ii)an area within such distance, not being more than fifteen kilometres from the local limits of any municipality or cantonment board referred to in sub-clause (i), as the Central Government may, having regard to the stage of development of such area (including the extent of, and scope for, urbanisation of such area) and other relevant considerations specify in this behalf by notification in the Official Gazette;]

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Union of India - Subsection

Section 80HHA(8)(a) in The Income Tax Act, 1961