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[Cites 0, Cited by 2] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The provisions of this section shall cease to operate after expiry of the official year in which the Corporation has decided to levy property tax on the basis of capital value of buildings and lands.][129A.] Temporary provision for levying general tax at reduced rate in area of Zilla Parishad included in a [larger urban area]. - [(1)] Notwithstanding anything contained in section 129 or any other provisions of this Act, whenever-
(a)a new [larger urban area is specified] under sub-section (2) of section 3 comprising, wholly or partly, of an area of a Zilla Parishad. or
(b)the limits of a [larger urban area] are altered under sub-section (3) of section 3 so as to include any area or a Zillia Parishad,
then the general tax shall be levied on buildings and lands in the former Zilla Parishad area during the periods specified in column (1) of the Table hereto appended at the amounts specified against them in column (2) thereof, and such amounts shall not be liable to be increased under section 150 during the said periods :-Table
**//Period(1)//** **//Amount of General Tax(2)//**
1. Period from the date of inclusion of the area in the[larger urban area]() upto and inclusive of the 31st March [[of thesecond year]]() following the year in which the area is included inthe [larger urban area]() [[The amount calculated at the rate of tax on lands andbuildings payable in the area immediately before its inclusion inthe ]()[larger urban area]() under clause (i) of sub-section (1) ofsection 124 of the Bombay Village Panchayats Act, 1958 or clause(e) of sub-section (1) of section 157 of the Maharashtra //ZillaParishads// and Panchayat Samitis Act, 1961, as the case may be(hereinafter in this Table referred to as "the amount of taxpayable in the Zilla Parishad area".]
2.Period of one year following the period referred to in entry1. [20 per cent]() of the amount of general tax payable in the[larger urban area]() or the amount of tax payable in the //ZillaParishad// area, whichever is more.
3. Period of one year following the period referred to inentry 2. [40 per cent]() of the amount of general tax payable in the[larger urban area]() or the amount of tax payable in the //ZillaParishad// area, whichever is more.
4. Period of one year following the period referred to inentry 3. [60 per cent]() of the amount of the general tax payable in the[larger urban area]() or the amount of tax payable in the //ZillaParishad// area, whichever is more.
[5. Period of one year following the period referred to in entry 4.]() 80 per cent of the amount of general tax payable in the [larger urban area]() or the amount of tax payable in the Zilla Parishad area, whichever is more.
6. Any period after the expiry of the period referred to in entry 5. The same amount of general tax as in force and payable in the remaining area of the [larger urban area]().
[(2) The Corporation shall spend an amount worked out at the rate of not less than one-third of the per capita expenditure incurred in the Corporation area for the year immediately preceding the year of inclusion of the Zilla Parishad area or any such higher amount as may be feasible on development works in the newly included area for the periods mentioned in entries 1 to 5 in the Table in sub-section (1).]