87. Substituted by the Finance Act, 2001, w.e.f. 1-4-2002. Prior to its substitution, Explanation, as amended by the Finance Act, 2000, w.e.f. 1-4-2001, read as under :

‘Explanation.—For the purposes of this clause, “infrastructure facility” means,—

(a) a road, bridge, airport, port, inland waterways and inland ports, rail system or any other public facility of a similar nature as may be notified by the Board in this behalf in the Official Gazette;

(b) a highway project including housing or other activities being an integral part of the highway project; and

(c) a water supply project, water treatment system, irrigation project, sanitation and sewerage system or solid waste management system;’

See also Circular No. 7/2002, dated 26-8-2002. For details, see Taxmann’s Master Guide to Income-tax Act.