210. Power of exemption or remission of a municipality.
(1)A Municipality may exempt from property tax, either wholly or partly, any holding which is exclusively used with the approval of the Municipality, for public charity or any philanthropic purpose or for the purpose of medical relief to, or education of, the poor free of charge.(2)When a Municipality is satisfied that circumstances of a particular case has created excessive hardship to a person with regard to property tax, it may reduce the amount of such tax to such extent and such manner as may by prescribed.(3)Where any building has remained vacant for 90 or more consecutive days the Municipality may, upon an application in writing from the owner remit or refund a portion of the property tax due for the period of vacancy.(4)If the annual value of a holding is less than Rs. 200 the Municipality may exempt the owner of such holding from payment of property tax :Provided that if such owner has more than one such holding then the total annual value of all such holdings shall be collected together and if such amount exceeds Rs. 200 the provision of exemption shall not apply.
