Section 37 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
37. Cess on lands and buildings.
(1)The Government may, upon a request received from the Authority by notification in the Government Gazette, levy cess on lands and buildings in the Metropolitan Region or any part thereof, at such rate not exceeding five per cent, as may be determined by the Government, of the annual value of the property :Provided that, any land or building vested in or under the control or possession of the Central Government, the Government or of any local authority shall be exempt from the payment of the cess.(2)|Such cess may be levied at different rates for different areas and for different classes of properties.(3)The cess shall be collected by the local authority within whose areas the properties are situated as if the cess were a property tax levied by it under the law governing that local authority and shall be paid into the fund of the Authority for being utilised by it for the purposes of this Act.(4)Every landlord shall, in respect of any premises situated in the Metropolitan Region, be entitled to make any increase in the rent of the premises on account of the payment by him of the cess levied under this section.
