(5)Notwithstanding anything contained in this Act or any other law for the time being in force, in the case of properties exempted from property tax under [sub section (1)] [Substituted 'sub-sections (1) and (4)' by Act 14 of 1999, w.e.f. 24-3-1999.], the Municipality shall be entitled to claim the cost of services covered by the service taxes.
