Section 105 in Chennai City Municipal Corporation Act, 1919
105. [ Vacancy remission. [Substituted for original section 105 by section 59 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
(1)When any building whether ordinarily let or occupied by the owner himself has been vacant and unlet for thirty or more consecutive days in any half-year, the commissioner shall remit so much, not exceeding one-half of such portion of the tax as relates to the building only as is proportionate to the number of days during which the building was vacant and unlet in the half-year.(2)Every claim for remission under sub-section (1) shall be made during the half-year in respect of which the remission is sought or in the following half-year and not afterwards.(3)(a)No claim for such remission shall be entertained unless the owner of the building or his agent has previously thereto delivered a notice to the commissioner-(i)that the building is vacant and unlet; or(ii)that the building will be vacant and unlet from a specified dale either in the half-year in which notice is delivered or in the succeeding half-year.(b)The period in respect of which the remission is made shall be calculated-(i)if remission is sought in respect of the half-year in which notice is delivered, from the date of delivery of the notice or from the date on which the building became vacant and unlet, whichever is later; and(ii)if remission is sought in respect of the half-year succeeding that in which the notice is delivered, from the commencement of the half-year in respect of which remission is sought or from the date on which the building became vacant and unlet, whichever is later.(c)Every notice under clause (a) shall expire with the half-year succeeding that during which it is so delivered, and shall have no effect thereafter.]
