Section 117(2) in The City of Nagpur Corporation Act, 1948
(2)The annual value of the buildings and lands within the City and vested in [the State Government] [The words 'the State Government' were substituted for the words 'His Majesty for the purposes of the Government of the Province' by A. O. 1950.] and beneficially occupied, in respect of which but for the said exemption, [general tax] [These words were substituted for the words property tax and property taxes by Maharashtra 13 of 1992, Section 15(b).] should be leviable from the State Government, shall be fixed by a person appointed in this behalf by the State Government with the concurrence of the Corporation. The said value shall be fixed as far as may be, in accordance with the provisions hereinafter contained concerning the valuation of property assessable to [general taxes] [These words were substituted for the words property tax and property taxes by Maharashtra 13 of 1992, Section 15(b).] at such amount as the person making the assessment shall deem to be fair and reasonable. The assessment so made 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 vested in [the State Government] [The words 'the State Government' were substituted for the words 'His Majesty for the purposes of the Government of the Province' by A. O. 1950.] in the City materially increases or decreases.
