Section 195G(1) in The Mumbai Municipal Corporation Act, 1888
(1)The corporation may, for the purposes of clause (m) of section 61 levy within its area, an additional tax on buildings and lands (hereinafter referred to as "the street tax"), of so many per centum, not exceeding fifteen, of their, rateable value, [or of so many per centum of their capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 32(1), dated 13-4-2009 (w.e.f. 1-4-2010).] as the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 89, (w.e.f. 23-4-1999).] may, from time to time determine:Provided that, -(a)all buildings and lands vesting in the Central Government,(b)all other buildings and lands exempted from the general tax under section 143,(c)all buildings and lands of a rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 32(2), dated 13-4-2009.] below such sum as the corporation may determine,shall be exempted from the street tax.
