Section 133 in The Maharashtra Municipal Corporations Act, 1949
133. Payments to be made to Corporation in lieu of general tax by [State] Government. - (1) The [State] Government shall pay to the Corporation annually in two half-yearly instalments payable by the 30th day of September and the 31st day of March in every year in lieu of the general tax from which buildings and lands vesting in the [State Government] are exempted by clause (c) of sub-section (1) of section 132, a sum ascertained in the manner provided in sub-sections (2) [2A] and (3).
(2)The rateable value of the buildings and lands in the City vesting in the [Government] and beneficially occupied, in respect of which, but for the said exemption, general tax would be leviable from the [State] Government shall be fixed by a person from time to time appointed in this behalf by the [State] Government with the concurrence of the Corporation. The said value shall be fixed by the said person, with a general regard to the provisions contained in this Act and the rules concerning the valuation of property assessable to property taxes, at such amount as he shall deem to be fair and reasonable. The decision of the person so appointed shall hold good for a term of five years, subject only to proportionate variation, if in the meantime the number or extent of the buildings and lands [in the City vesting in the State Government] materially increases or decreases.[(2A) Where the Corporation has adopted the levy of property tax on capital value of buildings and lands, the capital value of buildings and lands in the City vesting in Government and beneficially occupied, in respect of which but for the said exemption, general tax would be leviable from the State Government, shall be the book value of such buildings or lands in Government records and such capital value shall hold good for a term of five years, subject only to proportionate variation, if in the meantime the number or extent of the buildings and lands vesting in Government in the City materially increases or decreases.](3)The sum to be paid annually to the Corporation by the [State] Government shall be eight-tenths of the amount which would be payable by an ordinary owner of buildings or lands in the City, on account of the general tax, on a rateable value [or on a capital value, as the case may be] of the same amounts as that fixed under subsection (2) [or sub-section (2A), as the case may be][133A. Power to remit property taxes in case of buildings occupied by persons affected by natural calamities, etc. - Notwithstanding anything contained in this Chapter, the Corporation may, for such period and subject to such conditions as may be specified by it, remit the whole or any part of all or any of the property taxes payable in respect of any, buildings, if the said taxes are primarily leviable from the actual occupier thereof, the Government, the Corporation or the Maharashtra Housing Board, and the building as occupied or intended to be occupied by persons affected by the devastation caused on the 12th day of July 1961, by the breaching of the Panshet and Khadakwasla dams or any serious flood, fire, house collapse or other natural calamity or any slum clearance scheme undertaken by the Government, Corporation or Maharashtra Housing Board.]Special provisions relating to water and conservancy taxes
