Section 127(5) in The M.P. Municipalities Act, 1961
(5)The taxes under clauses (c), (d) and (e) of sub-section (1) shall be levied at a consolidated rate as under :-(a)on buildings and lands which are exempted from property lax at a rate as determined by the Council [x x x] [The words 'Subject to a minimum and maximum rates as may be prescribed by the State Government' omitted by M.P. Act No. 29 of 2003.];(b)[ on buildings and lands which are not exempted from property tax at a rate prescribed under clause (a) plus such percentage of the property tax as may be determined by the Council.] [Substituted by M.P. Act No. 2 of 2005.]
