(1)Notwithstanding anything contained in the foregoing Sections, the Chief Municipal Officer, in lieu of imposing separately any two or more of the taxes described in Section 127 sub-section (1) or subject to anyone or more of the said taxes and a drainage tax, or surcharge, may, with the previous approval of the Empowered Standing Committee, impose a consolidated tax, at such rate as it deems fit, assessed on the annual value of holdings situated within the Municipality.(2)Such consolidated tax shall be payable in such proportion by the owners and occupiers of holdings as the Chief Municipal Officer, may determine.
