(1)A Gaon Sabha may, with the previous sanction of the Chief Commissioner, impose the following taxes namely -(i)a tax on the rent payable by an Asami under the Delhi Land Reforms Act, 1954, no exceeding half an anna in a rupee of such rent, the tax aforesaid being payable by the person or persons severally or jointly in cultivatory possession of such lands.(ii)a tax on the land revenue payable by a Bhumidhar on account of land held by him, not exceeding one anna in a rupee of such land revenue, the tax aforesaid being payable by the person or persons severally or jointly recorded as Bhumidhar on such land in revenue records.(iii)[ ***] [Sub-clauses (iii), (iv) omitted by Delhi Municipal Corporation Act, 1957.](iv)[ ***] [Sub-clauses (iii), (iv) omitted by Delhi Municipal Corporation Act, 1957.]Provided that the total amount of the aforesaid taxes in respect of anyone person shall not exceed rupees 250 per annum.
