Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 4 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964

4. Levy of tax on immovable property.

- [(1) There shall be charged, levied and paid for each year a tax on the lands or buildings or both situate in an urban area at the rate specified in the table below :Table
(i) where the annual letting value exceeds Rs. 1,800 but doesnot exceed Rs. 6,000 6 per centum of the annual letting value.
(ii) where the annual letting value exceeds Rs. 6,000 but doesnot exceed Rs. 12,400 8 1/3 per centum of annual letting value.
(iii) where the annual letting value exceeds Rs. 12,000 butdoes not exceed Rs. 18,000 10 per centum of the annual letting value.
(iv) where the annual letting value exceeds Rs. 18,000 butdoes not exceed Rs. 24,000 15 per centum of the annual letting value.
(v) where the annual letting value exceeds Rs. 24,000 20 per centum of the annual letting value.
Provided that where any land or building has become chargeable to tax under this Act during a part of any year, the tax shall be charged, levied and paid for the year in the same proportion which that part bears to the year.] [Substituted by M.P. Act No. 49 of 1976 (w.e.f. 1-4-1976).]
(2)The tax levied under sub-section (1) shall tall due on such dates as may be prescribed and be payable to the State Government by the owner of the land or building, as the case may be.
(3)[ x x x] [Omitted by M.P. Act No. 3 of 1971 (w.e.f. 1-4-1970).]
(4)Notwithstanding anything contained in any enactment for the time being in force or any contract or agreement to the contrary, no owner of building or land shall be entitled to settle or increase the rent payable by any tenant so as to include in it any proportion of the tax payable under this section.