238. Revision and time of payment of property tax.
- Subject to the rules made by Government the property tax shall be assessed and the half-yearly tax determined [once in every four years] [Substituted 'once in every five years' by Act 14 of 1999, w.e.f. 24-3-1999.] and the half-yearly tax shall be payable by the owner of the assessed property within thirty days of the commencement of each half-year:Provided that except in the case of substantial improvements or addition to an existing building since the last assessment, the annual value of any building shall not exceed the limit, if any, fixed by the Government from time to time.[Provided that revision of tax after the date of first April 1998, shall come into force on the date fixed by the Government.] [Added for by Act 14 of 1999, w.e.f. 24-3-1999.]
