(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.(2)The State Government may, on being satisfied that it is necessary of expedient so to do in public interest, exempt, by Notification in the Official Gazette, any land or land-holder or class of lands or land-holders from the tax on such conditions as may be specified.
