(2)The following buildings and lands shall be exempt from any tax on property [other than a tax imposed to cover the cost of specific services rendered by the Board] [Inserted by Act 15 of 1942, s.8.], namely:-(a)places set apart for public worship and either actually so used or used for no other purpose;(b)buildings used for educational purposes and public libraries play-grounds and dharamsalas which are open to the public and from which no income is derived;(c)hospitals and dispensaries maintained wholly by charitable contributions;(d)burning and burial grounds, not being the property of the Government or a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], which are controlled under the provisions of this Act;(e)buildings or lands vested in a [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ]; and(f)any buildings or lands, used or acquired for the public service or for any public purpose, which are the property of [the Government] [Inserted by the A.O. 1937.] or in the occupation of [the Central or any State Government] [Substituted by the A.O. 1937., for "the Govt."].
