Section 100 in Chennai City Municipal Corporation Act, 1919
100. Method of assessment of property tax.
(1)Every building shall be assessed together with its site and other adjacent premises occupied as appurtenances thereto unless, the owner of the building is a different person from the owner of such site or premises.(2)The annual value of lands and buildings shall be deemed to be the gross annual rent at which they may [at the time of assessment] [Inserted by section 55(i) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] reasonably be expected to let from month to month or from year to year [less a deduction, in the case of buildings, often per cent of that portion of such annual rent which is attributable to the buildings alone, a part from their sites and the adjacent lands occupied as an appurtenance thereto] [Substituted for the words 'less a deduction in the case of buildings only often percentum of such annual rent' by section 2(a) of the Madras City Municipal and District Municipalities (Amendment) Act, 1944 (Tamil Nadu Act III of 1944), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948). This amendment should be deemed to have taken effect from the commencement of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) which originally amended this sub-section by inserting the words 'in the case of buddings only'.] and the said deduction shall be in lieu of all allowance for repairs or on any other account whatever:Provided that-(a)[ in the case of-] [Substituted for original clause (a) by section 55(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).](i)any Government or railway building; or(ii)any building of a class not ordinarily let the gross annual rent of which cannot in the opinion of the commissioner be estimated the annual value of the premises shall be deemed to be six per cent of the total of the estimated market value of the land at the time of assessment and the estimated cost of erecting the building at such time after deducting for depreciation a reasonable amount which shall in no case be less than ten percentum of such cost, and(b)by machinery [and furniture] [Inserted by section 55(iii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] shall be excluded from valuations under this section:[Provided further that where the annual value of any land or building is attributable partly to the use of such land or building or any portion thereof for the display of any advertisement or advertisements and tax is levied under this Act in respect of such advertisement or advertisements, the annual value of such land or building for the purpose of assessing the property tax thereon shall be ascertained as if such land, building or portion is not used for the display of such advertisement or advertisements.] [Proviso was added by section 55(iv) by Act X of 1936.](3)The State Government shall have power to make rules regarding the manner in which the person or persons by whom and the intervals at which, the value of the land, the present cost of erecting the building and the amount to be deducted for depreciation, shall be estimated or revised in any case or class of cases to which clause (a) of the first proviso to sub-section (2) applies, and they may, by such rules, restrict or modify the application of the provisions contained in Schedule IV to such case or class of cases.
