Section 3 in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
3. Levy and collection of tax on certain buildings.
(1)Notwithstanding any judgment, decree or order of any Court, subject to the provisions of this Act, there shall be levied and collected for every year commencing:-(a)[ in relation to the municipal corporations referred to in clause (a) of sub-section (3) of section 1, on the 1st April 1974; and [This portion was substituted for the portion beginning with the words figures and letters 'on the 1st April 1974' and ending with the words 'any residential premises' by Maharashtra 17 of 1989, Section 4(a).](b)in relation to the municipal corporation referred to in clause (b) of subsection (3) of section 1, on the 1st April of the year in which the notification under the said clause (b) is issued,a tax on all buildings or parts thereof situated in Corporation areas, containing any residential premises:-] [These sub-sections were substituted for sub section (2) by Maharashtra 17 of 1979, Section 2(a).](i)[] [These brackets and figures were substituted for the brackets and figures '(a)' and '(b)' respectively, by Maharashtra 17 of 1989, Section 4(b).] if, situated in Greater Bombay area, the floorage of such premises is more than 125 square metres and the rateable value thereof is more than rupees one thousand and five hundred;(ii)[] [These brackets and figures were substituted for the brackets and figures '(a)' and '(b)' respectively, by Maharashtra 17 of 1989, Section 4(b).] if, situated in other Corporation area, the floorage of such premises is more than 150 square metres and the rateable value thereof is more than rupees one thousand and five hundred.(2)No tax shall be leviable in respect of any residential premises, if situated in Greater Bombay, where the floorage is 125 square metres or less or the rateable value thereof is rupees one thousand and five hundred or less, and if situated in any other Corporation area, where the floorage is 150 square metres or less or the rateable value thereof is rupees one thousand and five hundred or less.(3)The tax shall be levied and collected in respect of taxable residential premises, on the basis of the rateable value, at the rates set out in column 2 of the Schedule, in the areas set out in column 1 thereof.(4)[ Where, the Corporation has levied the property tax on the land and buildings on the basis of capital value under the provisions of the relevant municipal law, the tax shall be levied on all buildings or parts thereof situated in Corporation areas, containing any residential premises,-(i)if, situated in area of Brihan Mumbai, the floorage' of such premises is more than 125 square metres;(ii)if, situated in other Corporation area, the floorage of such premises is more than 150 square metres;as such rate not exceeding 0.05 per cent of the capital value, as the State Government may, by notification in the Official Gazette, specify:Provided that, where the property tax, on the basis of the capital value has been revised by the Corporation under the relevant municipal law, the tax levied under this Act shall not exceed forty per cent of the tax payable in the year immediately preceding such revision.] [Sub-section (4) was inserted by Maharashtra 10 of 2010, Section 116.]
