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[Cites 0, Cited by 0] [Section 11OA] [Entire Act]

Union of India - Subsection

Section 11OA(5) in Income Tax Rules, 1962

(5)In this rule,-
(a)"affordable housing units" shall be of the following categories:-
Category Rentable Area (in square metres)
Specified cities Other cities
Economically Weaker Section (EWS) Up to 25 Up to 30
Lower Income Group (LIG) Greater than 25 and up to 50 Greater than 30 and up to 60
Middle Income Group (MIG) Greater than 50 and up to 70 Greater than 60 and up to 85
(b)"date of commencement of operations" means the date on which the project is sanctioned by the competent authority empowered under the Scheme of Affordable Housing in Partnership framed by the Ministry of Housing and Urban Poverty Alleviation, Government of India;
(c)"housing unit" means an independent residential unit with separate facilities for living, cooking and sanitary requirements, distinctly separated from other residential units within the building - (i) directly accessible from an outer door or through an interior door in a shared hallway and not by walking through another household's living space and (ii) excluding any shared dining areas;
(d)"project" means an affordable housing project;
(e)"rentable area" means the carpet area at any floor level, including the carpet area of kitchen, pantry, store, lavatory, bathroom, fifty per cent of unglazed verandah and hundred per cent of glazed verandah, in accordance with the provisions of the Indian Standard - Method of Measurement of Plinth, Carpet and rentable Areas of Buildings, IS 3861 : 2002, formulated and published by the Bureau of Indian Standards;
(f)"specified cities" shall mean the following-
(i)Greater Mumbai urban agglomeration;
(ii)Delhi urban agglomeration;
(iii)Kolkata urban agglomeration;
(iv)Chennai urban agglomeration;
(v)Hyderabad urban agglomeration;
(vi)Bangalore urban agglomeration;
(vii)Ahmedabad urban agglomeration;
(viii)District of Faridabad;
(ix)District of Gurgaon;
(x)District of Gautam Budh Nagar;
(xi)District of Ghaziabad;
(xii)District of Gandhinagar; and
(xiii)City of Secunderabad;
Explanation. - For the purposes of this clause,-the area comprising an urban agglomeration shall be the area included in such urban agglomeration on the basis of the latest census;
(g)"total allocable rentable area" means the total rentable area of all the proposed housing units or non-housing units but excluding the areas earmarked for common facilities and services.