Section 94 in The Asansol Municipal Corporation Act, 1990.
94. Rebate for residential building. -
Where a holding is used by the owner exclusively for his own residential purposes, rebate not exceeding 20 per cent of the [property tax] [Words substituted by W.B. Act 17 of 1995.] as determined under this Chapter may be allowed by the Corporation :Provided that the Corporation may cause classification of building according to year of construction for the purpose of granting varying rates of rebate.
