Section 132(5) in The M.P. Municipal Corporation Act, 1956
(5)The taxes under clauses (c), (d) and (e) of sub-section (1) shall be levied at a consolidated rate as under ;-(a)on buildings and lands which are exempted from property tax at a rate as determined by the corporation [x x x] [Words 'subject to a minimum rate as may be prescribed by the State Government' Omitted by M.P. Act 29 of 2003.](b)[ (in buildings and lands which are not exempted from property tax at a rate prescribed under clause (a) plus such percentage of the property tax as may be determined by the Corporation.] [[Substituted by M.P. Act No. 2 of 2005. Prior to substitution sub-section (5) (b) read as under :-'(b) on buildings and lands which are not exempted from property tax at a minimum rate prescribed under clause (a) plus such percentage of the property tax. as may be determined by the Corporation'.]]
