3A. [ Power to make exemption. [Inserted by Act No. 1 of 1991.]
- [(1)]](2)[ The Government may, if they consider it necessary so to do, by notification in the Gazette, make exemption from the payment of building tax either wholly or partly in respect of any building or buildings constructed utilizing the grant of the Central Government or the State Government, where such grant is not less than twenty-five per cent of the total cost of construction of the building and such building is intended for such purposes as may be prescribed subject to the condition that the building tax if any, already paid shall not be refunded or otherwise adjusted.] [Added by Act 3 of 1992, published in K.G. Extraordinary No. 415 dated 01/04/1992 (w.e.f. 10/02/1992).]
