127A. [ Imposition of property tax. [Inserted by M.P. Act No. 50 of 1976.]
- [(1) Notwithstanding anything contained in this Act, the tax under clause (i) of sub-section (1) of Section 127 shall be charged, levied and paid, at the rate not less than six per cent and not more than ten per cent of the annual letting values as may be determined by the Council for each financial year] :[Provided that if the Council fails to determine the rate of the property tax by 31st March, the rate as prevailing during the previous financial year shall be deemed to be the rate for current financial year.] [Inserted by M.P. Act No. 29 of 2003.](2)The property tax levied under sub-section (1) shall not be leviable in respect of the following properties, namely :-(a)buildings and lands owned by or vesting in-(i)the Union Government;(ii)the State Government;(iii)the Council;(b)buildings and lands the annual letting value of which does not exceed [six thousand rupees in case of Municipal area having population of one lac or above and four thousand eight hundred rupees in case of Municipal area having population below one lac] :Provided that if any such building or land in the ownership of a person who owns any other building or land in the same Municipality, the annual letting value of such building or land shall for the purposes of this clause, be deemed to be the aggregate annual letting value of all buildings or lands owned by him in the Municipality;(c)buildings and lands or portions thereof used exclusively for educational purposes including schools, boarding houses, hostels and libraries if such buildings and lands or portions thereof are either owned by the educational institutions concerned or have been placed at the disposal of such educational institutions without payment of any rent;(d)public parks and play grounds which are open to the public and building and land attached thereto if the rent derived therefrom is exclusively spent for the administration of parks and play-grounds to which they are attached;(e)buildings and lands or portions thereof used exclusively for public worship or public charity such as mosques, temples, churches, dharamshalas, gurudwaras, hospitals, dispensaries, orphanages, alms houses, drinking water fountains, infirmaries for the treatment and care of animals and public burial grounds, or other places for the disposal of the dead ;Provided that the following buildings and lands or portions thereof shall not be deemed to be used exclusively for public worship or for public charity within the meaning of this section, namely-(i)buildings in, or lands on, which any trade or business is carried on unless the rent derived from such buildings or lands is applied exclusively to religious purposes or to public charitable institution aforesaid;(ii)buildings or lands in respect of which rent is derived and such rent is not applied exclusively in religious purposes or public charitable institutions aforesaid;(f)buildings and lands owned by widows or minors or persons subject to physical disability or mental infirmity owning to which they are incapable of earning their livelihood, where the main source of maintenance of such widows or minors or persons is the rent derived from such buildings and lands ;Provided that such exemption shall relate only to the first [twelve thousand rupees] [Substituted by M.P. Act No. 18 of 1997.] of the annual letting value of such buildings and lands.(g)[ buildings and lands owned by freedom fighters and retired members of Defence Services and their widows during their life time if they are exempted from income tax; [Inserted by M.P. Act No. 18 of 1997.](h)[ buildings and lands owned by blind persons, abandoned women and mentally incapacitated persons if sufficient proof is produced in this behalf and if the main source of their maintenance is the rent derived from such buildings and lands;](i)buildings and lands in occupation of owner for his residence shall be exempted from property tax to the extent of fifty per cent.](j)[ the electric poles erected by the Madhya Pradesh State Electricity Board or its successer companies;] [[Substituted by M.P. Act No. 16 of 2007. Prior to substitution it was as under :'(j) the electric poles erected by the Madhya Pradesh Electricity Board.']](k)[ Property owned by such political party in the States which has been recognised by the Election Commission of India.] [Inserted by M.P. Act No. 29 of 2003.]]
