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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Tamilnadu - Subsection

Section 82(2)(a) in Tamil Nadu District Municipalities Act, 1920

(a)[ in the case of- [This clause was substituted for the original clause (a) in the proviso by section 63(ii)(a) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).]
(i)any Government or railway building; or
(ii)any building of a class not ordinarily let the gross annual rent of which cannot, in the opinion of the [executive authority], be estimated, the annual value of the premises shall be deemed to be six per cent of the total of the estimated value of the land and the estimated present cost of erecting the building after deducting for depreciation a reasonable amount which shall in no case be less than ten per centum of such cost; [xxx] [The word 'and' was omitted by section 2(a)(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1974 (Tamil Nadu Act 21 of 1974).].]
(aa)[ in the case of any building in any industrial estate wherein essential amenities including water-supply, drainage and lighting are not provided by the municipality but provided by the Industries Department of the State Government or by any other authority under the control of the State Government, the annual value of such building shall be deemed to be four per cent of its capital value: [This clause was inserted by section 2(a)(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1974 (Tamil Nadu Act 21 of 1974).]