Section 88(5) in Andhra Pradesh Municipalities Act, 1965
(5)The council may, by resolution, exempt any class of buildings or lands from the property tax(i)x x x x(ii)If the annual rental value of the same does not exceed Rs. 300/- in the case of owner occupied residential buildings within the municipal limits:Provided that in respect of houses constructed for urban poor, the municipality shall collect one rupee for every half-year towards property tax.(iii)the person to be assessed does not own any other building or land assessed to the property tax and is not liable to profession tax or income tax.
