Section 199 in Greater Hyderabad Municipal Corporation Act, 1955
199. Property Taxes of what to consist and at what rate leviable.
(1)The following taxes shall subject to exceptions, limitations and conditions herein provided be levied on buildings and lands in the City and shall hereinafter be referred to as property taxes, namely:-(a)a general tax;(b)a water tax;(c)a drainage tax;(d)a lighting tax;(e)a conservancy tax.(2)Save as otherwise provided in this Act these taxes shall be levied at such percentages of their rateable value as may be fixed by the Corporation:Provided that the aggregate of the percentages so fixed shall not in the case of any land or building be less than 15 per cent or greater than 30 per cent.(3)[ The Corporation shall in the case of lands which are not used exclusively for agricultural purposes and are not occupied by or adjacent and appurtenant to, building, levy the taxes specified in sub-section (1), at half percent (0.50 percent) of the estimated capital value of the lands, which shall be determined in such manner as may be prescribed.] [Added by Act No.15 of 2013.]
