480E : Notification: S.O.480(E) Date of Issue: 7/8/1986

Notification: S.O.480(E) Date of Issue: 7/8/1986

Notification: S.O.480(E)

Section(s) Referred: 269U

Statute: INCOME TAX

Date of Issue: 7/8/1986

In exercise of the powers conferred by section 269U of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby appoints the 1st day of October, 1986, as the date on which Chapter XXC of the said Act shall come into force in :

(i) the Union Territory of Delhi,

(ii) the areas comprised in " Greater Bombay " within the meaning of the Bombay Municipal Corporation Act (Act No. 3 of 1888) ;

(iii) the areas comprised in " Calcutta Metropolitan Area " within the meaning of the West Bengal Town and Country (Planning and Development) Act, 1979 (Act No. 13 of 1979) ; and

(iv) the areas comprised in " Madras Metropolitan Planning Area " within the meaning of the Tamil Nadu Town and Country Planning Act, 1971 (Act No. 35 of 1972).

[F. No. 316/48/86-WT