(11)"weaker section of the people" means persons, whose annual income from all sources does not exceed four thousand and eight hundred rupees:Provided that a person shall not be deemed to belong to the weaker section of the people if.-(i)he or his family has in both the two years immediately preceding the first day of April, 1979, been assessed to property or house tax in respect of buildings or lands, other than agricultural lands, under the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) the Karnataka Municipalities Act,1964 (Karnataka Act 22 of 1964), the Karnataka Village Panchayats and Local Boards Act, 1959 (Karnataka Act 10 of 1959) or any law governing the municipal or local bodies anywhere in India, provided that the aggregate annual rateable value of such buildings or land, whether let out or in the occupation of the owner, is not less than two thousand four hundred rupees; or(ii)He and members of his family own immovable property anywhere in India the market value of which is not less than ten thousand rupees;Explanation. - "annual reteable value" of any building or land for the purposes of clause (i) shall.-(a)Where the assessment is based on the reteable value be deemed to be such value;(b)Where the assessment is based on the capital value, be deemed to be ten percent of the capital value; and(c)In any other case be deemed to be the value, ascertained in the prescribed manner.
