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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(4) in The Delhi Municipal Corporation (Property Taxes) Bye-Laws, 2004

(4)the Delhi Municipal Corporation (Property Tax Return) Bye-laws, 1994, shall stand repealed.By Order and in the Name of the Lt. Governor of the NationalCapital Territory of Delhi.FORM Al(See Bye-law 7)MUNICIPAL CORPORATION OF DELHIREGISTER OF VACANT LANDS EXEMPTED FROM PROPERTY TAX
Sl. No. Property Identification Code No. Address & Description of vacant Land Name of Owner/Occupier Area in sq. Meters Category Use
(1) (2) (3) (4) (5) (6) (7)
 
Unit Valve (Rs.) Annual Value (Rs.) Tax Calculated Tax Exempted (Rs.) Tax payable if any (Rs.) Remarks
Rate (%) Amount (Rs.)
(8) (9) (10) (11) (12) (13) (14)
 
>FORM All(See Bye-law 7)MUNICIPAL CORPORATION OF DELHIREGISTER OF BUILDINGS EXEMPTED FROM PROPERTY TAX
Sl. No. Property Identification Code No. Address & Description of Building Name of Owner/Occupier Plot Area sq. Mtrs. Open Area on the ground floor (sq.Meter) Total covered area on all the floor (sq. mtrs.)
(1) (2) (3) (4) (5) (6) (7)
 
Category Use Unit Value (Rs.) Annual Value (Rs.) Tax calculated Tax Exempted Tax payable if any (Rs.)
Rate % Amount (Rs.)
(8) (9) (10) (11) (12) (13) (14) (15)
 
FORM B(See Bye-law 18)MUNICIPAL CORPORATION OF DELHIRETURN FOR DETERMINATION OF ANNUAL VALUES OF VACANT LAND AND/OR COVERED AREA OF BUILDING IN A WARD AND OF PERSON PRIMARILY LIABLE FOR PAYMENT OF PROPERTY TAXGENERAL INFORMATION-AS ON 1st APRIL, 2004(ORIGINAL/REVISED)
1. Year of Assessment ................................................
2. Property Identification Code .................................................
3. Residential/Non-residential ..................................................
4. If Residential whether  
(i) self occupied ..................................................
(ii) tenanted. .................................................
5. Name of the Owner(s) ..................................................
6. Age (attach proof if 65 years or more) ..................................................
7. Sex ..................................................
8. If physically challenged, specify disability (attachcertificate) ..................................................
9. Name of occupier(s) ..................................................
10. (a) Postal address for correspondence ..................................................
(b) Telephone No. ..................................................
(i) Residence ..................................................
(ii) Office Fax ..................................................
(iii) Fax ..................................................
(iv) E-Mail ..................................................
(e) Name of Bank,Branch and Account No. ..................................................
11. Address of Property ..................................................
(a)(i) Zone ..................................................
(ii) Ward ..................................................
(iii) Circle ..................................................
(b) Property No. ..................................................
(c) Name of the floor ..................................................
(d) Name of Road/Street ..................................................
(e) Stage/Phase/BlockNo. ..................................................
(f) Locality/Colony ..................................................
(g) Delhi Pin Code No. ..................................................
12. Details about the Property ..................................................
1. In the case of plottedhouse/buildings |- A. Plot Area '(in sq. mtrs) ..................................................
B. Details of site ..................................................
(a) Vacant land area (in sq.mtrs.) ..................................................
(b) Total covered area (in sq.mtrs.) ..................................................
(i) Basement ..................................................
(ii) Ground floor ..................................................
(iii) Mezzanine floor ..................................................
(iv) First floor ..................................................
(v) Second floor ..................................................
(vi) Third floor and so on ..................................................
II. In the case of flats  
A. Type of flat JANTA/LIG/MIG/HIG OR ONE/TWO/THREE/FOUR BEDROOMS
B. Vacant land area (e.g. shaftetc.) sq. mtrs.) ..................................................
C. Covered area of the flat (insq. mtrs.) ..................................................
D. Share of common area (in sq.mtrs.) ..................................................
13. Year of construction Year covered area (in sq. mtrs.)
(i) Phase I ..................................................
(ii) Phase II ..................................................
(iii) Phase III ..................................................
14. Please tick the correct category/factor and also fill thearea details (in case of properties having portions withdifferent factors, separate details for each portion may befurnished).  
(i) Colony category (CF) A/B/C/D/E/F/G/H
(ii) Structure (SF) Urban village/Rural village Resettlement colony/SlumPucca/Semi Pucca/Katcha covered area (in sq. mtrs.)
(iii) Use of property (UF)  
(a) Residential ..................................................
(b) Non-residential ..................................................
(i) Public purpose ..................................................
(ii) Public utilities ..................................................
(iii) Industrial ..................................................
(iv) Recreational /Sports ..................................................
(v) Business/Mercantile/Establishment /Shop ..................................................
(vi) Office ..................................................
(vii) Hospital /Nursing Home ..................................................
(viii) Educational ..................................................
(ix) Star Hotel ..................................................
(a) upto two-star ..................................................
(b) three-star & above ..................................................
(x) Towers ..................................................
(xi) Hoardings ..................................................
(xii) Farmhouse ..................................................
(xiii) Others ..................................................
(iv) Occupancy(OF) ..................................................
(a) Self occupied ..................................................
(b) Tenanted ..................................................
(v) Width of Road/Street on whichproperty is situated ..................................................
15. In the case of one/life-time scheme, rateable valueassessed (attach assessment order/proof) ..................................................
16. Details of property claimed to be exempted (specify clauseof section 115) ..................................................
17. Details of rebate claimed (Section 114 B) ..................................................
18. Documents attached 1. Certificate of covered area
  2................................................
  3................................................
  4................................................
DECLARATIONI certify that the particulars furnished in this form have been duly filled in/read andunderstood by me and the details are true and correct in the best of my knowledge and I am competent/duly authorised to sign this return. I am also aware of the provisions for penalty and prosecution as contained in Delhi Municipal Corporation (Amendment) Act 2003, which are attracted on wilful suppression and submission of false/incorrect particulars................................Signature of AssesseePlace ..................Date ..................FORM C(See Bye-law 19)MUNICIPAL CORPORATION OF DELHISELF ASSESSMENT OF PROPERTY TAX