(2)The following buildings and lands shall be exempt from any property tax other than tax imposed to cover the cost of specific services rendered by the Board, namely:-(a)places set apart for public worship and either actually so used or used for no other purpose and rendering services free of cost without deriving any income whatsoever;(b)buildings used for educational purposes, public libraries, play grounds and dharamshalas which are open to the public and from which no income is derived;(c)hospitals and dispensaries maintained wholly by charitable contributions;(d)burning and burial grounds, not being the property of the Government or a Board, which are controlled under the provisions of this Act;(e)buildings or lands vested in a Board; and(f)any buildings or lands, or portion of such buildings or lands, which are the property of the Government.
