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State of Rajasthan - Section
Section 73 in Rajasthan Panchayati Raj Rules, 1996
73. Building Tax.
- A tax on buildings under Clause (a) of Sub-Section (1) of Section 65 may be leviable on the buildings within the Panchayat circle and shall not exceed the following limits, namely| Maximum amount of tax per annum | ||
| (i) | Where constructed pakka roofs area is upto 500 sq. ft | Rs. 100/- |
| (ii) | When area is 501 to 1000 sq. ft. | [Rs. 300/-] [Substituted 'Rs. 200/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] |
| (iii) | When area is 1001 to 2000 sq. ft. | [Rs. 500/-] [Substituted 'Rs. 300/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] |
| (iv) | When area is more than .2000 sq. ft. | [Rs. 1000/-] [Substituted 'Rs. 500/-' by Notification No. G.S.R. 59, dated 18.8.2011 (w.e.f. 30.12.1996).] |