(1)Notwithstanding anything contained in the foregoing sections, the Municipal Commissioner or the Executive Officer, in lieu of imposing separately any two or more of the taxes described in sub- section (1) of section 153 or subject to anyone or more of the said taxes and a drainage tax, or surcharge, may, with the previous approval of the Standing Committee, impose a consolidated tax, at such rate as it deems fit, assessed on the annual value of holdings situated within the municipality.
