129A. [ Levy of tax on annual value of buildings or lands or both. - The Tax on annual value of buildings or lands or both shall be levied in respect of all buildings and lands situated in the municipal limit except, -
(a)buildings and lands solely used for purposes connected with the disposal of the dead;(b)buildings and lands or portions thereof solely occupied and used for public worship or for the charitable purposes, fields, farms and gardens of Government aided institutions of research and development, play grounds of Government aided or unaided, recognised educational institutions or sports stadium;(c)buildings solely used as schools and intermediate colleges, whether aided by the State Government or not;(d)ancient monuments as defined in the Ancient Monuments Preservation Act, 1904, subject to any direction of the State Government in respect of any such monument;(e)buildings and land vested in the Union of India, except where provisions of clause (2) of Article 285 of the Constitution of India, apply;(f)any owner occupied residential building constructed on a plot of land measuring thirty' square metres or having a carpet area upto fifteen square metres, provided that the owner thereof does not own any other building in the municipal limit; and(g)residential buildings occupied by the owner of the building which is located in such area which has been included in the limit of municipal council, within five years or the facilities of roads, drinking water and street light provided in the area, whichever is earlier.]
