Section 101(3) in Karnataka Municipalities Act, 1964
(3)Subject to the minimum and the maximum rates specified in subsection (2), the Municipal Council shall, fix the property tax at such percentage of the taxable capital value of the buildings [vacant land or both] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.] having regard to the location, type of construction of the building, nature of use to which the [vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.] or building is put, area of the [vacant land] [Substituted by Act 31 of 2003 w.e.f. 19-11-2001.], plinth area of the building, age of the building and such other criteria as may be prescribed:Provided that the percentage so fixed may be different in different areas and for different classes of buildings and lands.[Provided further that the land appurtenant to a building shall be exempted from levy of Property Tax.] [Substituted by Act 5 of 2005 w.e.f. 1.4.2005.][Explanation. [Omitted by Act 31 of 2003 w.e.f. 16-6-2003.] - ***]
