11514 : Notification: 11514 Date of Issue: 21/9/2000

Notification: 11514 Date of Issue: 21/9/2000

Notification: 11514

Section(s) Referred: s. 35AC(1)(b) ,r. 11M(5)

Statute: INCOME TAX

Date of Issue: 21/9/2000

Whereas by notification of the Government of India in the Ministry of Finance number S.O. 698(E), dated the 3rd October, 1997 [published at (1997) 142 CTR (St) 60], issued under clause (b) of the Explanation to section 35AC, of the Income-tax Act, 1961 (43 of 1961), the Central Government had specified at serial number I the development of land and construction of 5000 houses "Amrita Kuteeram" all over India, by Mata Amritanandamayi Charitable Trust, Amritapuri Post Office, Kollam District, Kerala-690525, as an eligible project or scheme for a period of three years beginning with assessment year 1998-1999;

And whereas the said project or scheme is likely to extend beyond three years;

And whereas the National Committee, being satisfied that the said project or scheme is being executed properly, made a further recommendation under subrule (5) of rule 11M of the Income-tax Rules, 1962 for specifying the said project or scheme for a further period of three years;

Now, therefore, the Central Government, in exercise of the powers conferred by sub-section (1), read with clause (b) of the Explanation to section 35AC, of the Income-tax Act, 1961 (43 of 1961), hereby specifies the scheme or project of development of land and construction of 5000 houses-"Amrita Kuteeram" all over India, which is being carried out by Mata Amritanandamayi Charitable Trust, Amritapuri Post Office, Kollam District, Kerala-690525, at the estimated cost of rupees one thousand four hundred lakhs only, as on eligible project or scheme for a further period of three years beginning with assessment year 2001-2002.

[F. No. NC-73/2000]