874(E) : Notification: 874(E) Date of Issue: 21/9/2000

Notification: 874(E) Date of Issue: 21/9/2000

Notification: 874(E)

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 3rd October, 1997, 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 1, the development of land and construction of 5,000 houses "Amrita Kuteeram" all over India, by Mata Amritanandamayi Charitable Trust, Amritapuri Post Office, Kollam District, Kerala-690 525, as an eligible project or scheme for a period of three years beginning with the 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 sub-rule (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 5,000 houses--- "Amrita Kuteeram" all over India, which is being carried out by Mata Amritanandamayi Charitable Trust, Amritapuri Post Office, Kollam District, Kerala-690 525, at the estimated cost of rupees one thousand four hundred lakhs only, as an eligible project or scheme for a further period of three years beginning with the assessment year 2001-2002.

[No. 11514/F. No. NC-73/2000]