Section 127B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
127B. Rebate or remission in property tax for implementing ecologically beneficial scheme.
- Notwithstanding anything contained in this Act, a rebate or remission in payment of property tax, in respect of a land and building wherein any ecologically beneficial scheme, as may be identified for the purposes of this section, by the State Government or the Council, is being implemented, shall be given at such rate as the Council may, by general or special order, determine and different rates of rebate or remission may be specified having regard to the nature are extent of the measures adopted for implementation of the ecologically beneficial scheme.Explanation. - For the purposes of this section "ecologically beneficial scheme" includes rain water harvesting system, vermin composting, use of solar energy and other non-conventional sources of energy, recycling and re-use of waste water; or any scheme for promoting environment friendly and ecologically beneficial building construction, or the like, as the Council or the State Government may identify.]
