Section 144B in The Mumbai Municipal Corporation Act, 1888
144B. [ Temporary provisions for Levy of property tax at reduced rates in respect of certain buildings. [Section 144B was substituted by Maharashtra 11 of 2009, Section 8, dated 13-4-2009 (w.e.f. 1-4-2010).]
- Notwithstanding anything contained in section 140 or 140A or any other provisions of this Act, during the period of twenty years from the date of commencement of the Bombay Municipal Corporation and the Maharashtra Regional and Town Planning (Amendment) Act, 1995, or from the date of first occupation of the premises in a building used for residential purpose, whichever is later, the property tax on building shall be levied at such reduced rates as the State Government may, by notification in the. Official Gazette, from time to time, fix and different reduced rates may be fixed for different periods and for different classes of buildings constructed, whether before or after such commencement. Such buildings are as follows:-(a)buildings which are constructed under the Low Cost Housing Scheme for economically weaker sections and Low Income Group [by the corporation, the Mumbai Metropolitan Region Development Authority or the Maharashtra Housing and Area Development Authority] or under the Slum Rehabilitation Scheme declared under the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971, or(b)buildings constructed and wherein there is the component of the tenements constructed for project affected persons on plots allocated, designated or reserved in the development plan for Public Housing (PH) or High Density Housing (HDH, "Housing the Dishoused (HD), and are developed or redeveloped by the Corporation or public authority or the owner, where the owner is required under the scheme for" Housing the Dishoused" or under the scheme"Public Housing or High Density Housing" to hand over to the Corporation free of cost at least fifty per cent., or as the case may be, ten per cent. of the built up area for allotment to project affected persons or for rehabilitating the existing tenants on the plot or to both such persons or tenants; and to persons affected by the projects undertaken by the Corporation, respectively; or(c)building which is destroyed by fire or which has collapsed or which has been demolished and is reconstructed; or(d)cessed buildings reconstructed under the Urban Renewal Scheme undertaken by the Maharashtra Housing and Area Development Authority (MHADA) or the Corporation; or(e)buildings constructed on lands belonging to public authority under rehabilitation project where there is a component of tenements for rehabilitating slum dwellers: [or] [These words were inserted by the Maharashtra 6 of 2012, Section 7(ii) (w.e.f. 12-3-2012).](f)[ buildings constructed or reconstructed, for transit accommodation, that is to say transit camps, by the corporation, the Mumbai Metropolitan Region Development Authority of the Maharashtra Housing and Area Development Authority; or [Clauses (f) and (g) were inserted by the Maharashtra 6 of 2012, Section 7(iii) (w.e.f. 12-3-2012).](g)buildings constructed or reconstructed under the rental housing scheme by the corporation, the Mumbai Metropolitan Region Development Authority or the Maharashtra Housing and Area Development Authority.]Provided that, the concession of such reduced rates of tax shall not be available in respect of any building or part thereof constructed under any of the schemes mentioned herein, which is not utilized for residential purpose for rehabilitation of the concerned project affected persons or slum dwellers and which is a component available for sale or use for commercial purpose.]
