(1)Notwithstanding anything contained in the foregoing Sections, the Chief Municipal Officer, in lieu of imposing separately any two or more of the taxes described in Section 127 sub-section (1) or subject to anyone or more of the said taxes and a drainage tax, or surcharge, may, with the previous approval of the Empowered Standing Committee, impose a consolidated tax, at such rate as it deems fit, assessed on the annual value of holdings situated within the Municipality.
