(1)The Government may, by rules, provide for the detailed procedure for the determination of the annual value of lands of buildings in the municipal areas and for other matters connected therewith, and such rules together with any regulation made under this Act, shall constitute the Municipal Assessment Code(2)Under the rules as aforesaid: -(a)Every building together with the site and the land appurtenant thereto shall be assessed as a single unit;(b)All lands or buildings to the extent these are contiguous or are within the same cartilage or are on the same foundation and are owned by the same owner or co-owners as an undivided property, shall be treated as one unit for the purpose of assessment under this Act:Provided that if such land or building is sub-divided into separate portions which are not entirely independent and capable or separate enjoyment, the Chief Officer of the Municipality may, on an application from the owners or co-owners, apportion the valuation and assessment among the co-owners according to the value of their respective portions treating the entire land or building as a single unit;(c)All lands and buildings within the same enclosure and owned by the same owner as undivided property, shall be treated as one unit for the purpose of assessment under this Act;(d)Each residential unit with its percentage of the undivided interest in the common areas and facilities constructed or purchased and owned by or under the control of any housing co-operative society, registered under the law for the time being in force in the State, shall be assessed separately;(3)If the ownership of any land or building or a portion thereof is sub-divided into separate shares or if more than one land or building or portions thereof by amalgamation, come under one ownership, the Chief Officer, may, on an application from the owners or co-owners, separate or amalgamate, as the case may be, such lands or buildings or portions thereof so as to ensure conformity with the provisions of this section.(4)A newly constructed non-residential building shall become assessable from the year of the issue of the completion certificate under the provisions of this Act:Provided that if such building is occupied before the issue of the completion certificate in contravention of the provisions of this Act, such building shall be liable for assessment from the year of its occupation.
