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[Cites 0, Cited by 0] [Section 220A] [Entire Act]

State of Telangana - Subsection

Section 220A(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Notwithstanding anything contained in this Act and the rules made thereunder, where a building is constructed, or reconstructed, or some structures are raised unauthorisedly, it shall be competent to the assessing authority to levy property tax on such building or structure with a penalty as specified hereunder till such unauthorized construction is demolished or regularized without prejudice to any proceedings which may be instituted in respect of such unauthorized construction. A separate receipt for the penalty levied and collected shall be issued.
(a) Up to ten percent violation of permissiblesetbacks only in respect of floors permitted in a sanctionedplan. Twenty five percent of property tax as penalty.
(b) More than ten percent violation ofpermissible setbacks only in respect of floors permitted in asanctioned plan. Fifty percent of property tax as penalty.
(c) Unauthorized floors over the permittedfloors in a sanctioned plan. Hundred percent of property tax as penalty.
(d) Total unauthorised construction. Hundred percent of property tax as penalty.
Provided that such levy and collection of penalty shall not be construed as regularization of such unauthorized construction or reconstruction.