S.O. 3 : Notification: S. O. 3 Date of Issue: 20/12/1999

Notification: S. O. 3 Date of Issue: 20/12/1999

Notification: S. O. 3

Section(s) Referred: 54G(1)

Statute: INCOME TAX

Date of Issue: 20/12/1999

In exercise of the powers conferred by the Explanation below sub-section (1) of section 54G of the Income-tax Act, 1961(43 of 1961), the Central Government, having regard to the population, concentration of industries need for proper planning of the area and other relevant factors, hereby declares the areas falling within the limits of Municipal Corporation mentioned in column (3) of the schedule hereto annexed and situated within the State shown in column (2), thereof, as urban areas for the purposes of sub-section (1) of section 54G of the Income-tax Act,1961 (43 of 1961). SCHEDULE

S.No. Name of State Name of municipal corporation situated in the State mentioned in column (2) 1.

2. Gujarat

Delhi 1.Ahmedabad Municipal Corporation. 2.Baroda Municipal Corporation. 3.Surat Municipal Corporation. 4.Rajkot Municipal Corporation. 5.Bhavnagar Municipal. 6.Jamnagar Municipal corporation. 1.Municipal Corporation of Delhi. 2.New Delhi Municipal Corporation.

2. This notification shall come into force on the date of its publication in the Official Gazette.