Section 46(2) in The West Bengal Panchayat Act, 1973
(2)The following lands and buildings shall be exempted from imposition of tax under sub-section (1), namely:-(a)lands and buildings, the annual value of which is not more than [two hundred and fifty rupees] [Words substituted for the words 'fifty rupees' by W.B. Act 37 of 1984.];(b)lands and buildings belonging to a local authority and used or intended to be used exclusively for a public purpose and not used or intended to be used for purposes of profits;(c)lands and buildings used exclusively for religious, educational or charitable purposes.
