Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Kerala - Subsection Section 5(3) in THE KERALA FINANCE ACT, 2020 (3)in the Schedule,—(a)for ‘Schedule-I,’ except note (1) to (3) thereunder, the following shall be substituted, namely:—“SCHEDULE- I(see section 5)TABLERate of Building TaxPlinth AreaGramaPanchayat(Rupees)MunicipalCouncil(Rupees)MunicipalCorporation(Rupees)(1) (2) (3) (4)Residential BuildingsNot exceeding 100Square MetresNil Nil NilAbove 100 SquareMetres but notexceeding 150Square Metres1950. 3500 5200Above 150 SquareMetres but notexceeding 200Square Metres3900. 7000 10500Above 200 SquareMetres but notexceeding 250Square Metres7800. 14000 21000Exceeding 250Square Metres7800. PlusRs.1560 foreveryadditional 10SquareMetres14000. PlusRs.3100 foreveryadditional 10SquareMetres21000. Plus Rs.3900. for everyadditional 10Square MetresOther BuildingsNot exceeding 50Square MetresNil Nil NilAbove 50 SquareMetres but notexceeding 75 SquareMetres1950. 3900 7800Above 75 SquareMetres but notexceeding 100Square Metres2925. 5800 11700Above 100 SquareMetres but notexceeding 150Square Metres5850. 11700 23400(1) (2) (3) (4)Above 150 SquareMetres but notexceeding 200Square Metres11700. 23400 46800Above 200 SquareMetres but notexceeding 250Square Metres23400. 46800 70200Exceeding 250Square Metres23400. PlusRs.2340 foreveryadditional 10SquareMetres46800. PlusRs.4600 foreveryadditional 10SquareMetres70200. PlusRs.5800 forevery additional10. Square Metres”.(b) for ‘Schedule- II’ the following Schedule shall be substituted, namely:—“SCHEDULE-II(See section 5A)TABLERate of Luxury TaxSl.No.Plinth Area Limit Rate (Rs.)(1) (2) (3)
