Section 116A in The Delhi Municipal Corporation Act, 1957
116A. [] [Substituted by Delhi Act 6 of 2003, section 8, for "section 116" (w.e.f. 1-8-2003).] Classification of vacant lands and buildings into colonies and groups and specification of base unit area values therefor.
(1)The Municipal Valuation Committee shall recommend the classification of the vacant lands and buildings in any ward of Delhi, referred to in section 5, into colonies and groups of lands and buildings after taking into account the following parameters:(a)settlement pattern such as plotted housing, group housing, colony with flats only, urban village, unauthorised colony, resettlement colony, rural village and non-residential areas;(b)availability of civil and social infrastructure;(c)access to roads;(d)access to district centres, local shopping centres, convenience-shopping centres, and other markets;(e)land prices as may, from time to time, be notified by the [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] or the Delhi Development Authority;(f)use-wise category of any building including residential building, business building, mercantile building, building for recreation and sports purposes, industrial building, hazardous building and public purpose building including educational, medical and such other institutional building and farmhouse, as may be specified by [a Corporation;] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)](g)in the case of buildings used for business, mercantile, recreation and sports, industrial, hazardous, storage or farmhouse purposes, the location of such buildings adjacent to such categories of streets, as may, subject to the provisions of sub-section (2), be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(h)the types of buildings which may be classified as pucca, semi-pucca or katcha, as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)];(i)the age-wise grouping of buildings as may be specified by [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]; and(j)such other parameters as may be considered relevant by the Municipal Valuation Committee.(2)The Municipal Valuation Committee shall recommend, group wise,(a)the base unit area value of any owner-occupied vacant land, or any wholly owner-occupied building of pucca structure, constructed in the year 2000 or thereafter, and put to exclusive residential use, and(b)the factor for increasing or decreasing, or for not increasing or decreasing, the base unit area values specified in clause (a), separately in respect of each of the parameters of type of colony, use, age, type of structure and occupancy status of the vacant land or building, as the case may be, subject to a lower limit of zero point five and upper limit often point zero.]
