Section 108(3) in Karnataka Municipal Corporations Act, 1976
(3)Subject to the minimum and the maximum, rates specified in sub-section (2), the corporation may, fix the property tax at such percentage of the taxable capital value of the buildings or [vacant lands or both] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] having regard to location, type of construction of the building, nature of use to which the [vacant land] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.] or building is put, area of the [vacant land] [Substituted by Act 32 of 2003 w.e.f. 19.11.2001.], plinth area of the building, age of the building and such other criteria as may be prescribed:Provided that the percentage so fixed may be different in different areas and for different classes of buildings and lands.[Provided further that the land appurtenant to a building shall be exempted from levy of Property Tax.] [Inserted by Act 32 of 2003 w.e.f. 19.11.2001 and substituted by Act 5 of 2005 w.e.f. 1.4.2005.][Explanation. - xxx] [Omitted by Act 32 of 2003 w.e.f. 16.6.2003.]
