(1)No tax shall be payable under this Act on the lam i-(a)owned by -(i)the Central Government; or(ii)the State Government or a local authority except where such land or a right connected therewith is leased out of otherwise given for its use to any person on payment or without payment; or(b)held or used -(i)as a wakf property:(ii)by the Devasthan Department of the State Government;(iii)for public worship or public purpose;(iv)for purposes connected with the disposal of dead bodies;(v)by a educational institution solely for purposes of education; or(vi)for public parks public libraries or public museums.
