Section 95 in The Chandernagore Municipal Corporation Act, 1990
95.
[Property tax] [Words substituted by West Bengal Act 17 of 1995.] on lands and buildings.(1)For the purpose of this Act, a [property tax] [Words substituted by Act 17 of 1995.] on the annual value of lands and buildings [comprised in a holding, as] [Words inserted by West Bengal Act 17 of 1995.] determined under this Chapter, shall be imposed by the Corporation.(2)[ such property tax shall be determined as follows:-] [Sub-section (2) substituted by West Bengal Act 17 of 1995.](a)where the annual value of lands and building does not exceed nine hundred and ninety-nine rupees, the property tax shall be determined in accordance with the following formula:-(annul value/100 + 10)per cent of annual value, or(b)where the annual value of lands and buildings exceeds nine hundred and ninety-nine rupees, the property tax shall be determined in accordance with the following formula:-(annul value/100 + 22)per cent of the annual value:Provided that the property tax shall not exceed 40 per cent of the annual value of lands and buildings:Provided further that while calculating the percentage of property tax, the decimal figure below 0.5 shall be, ignored and the decimal figure of 0.5 or above shall be rounded off to 1:Provided also that the State Government may, from time to time, by notification, revise the formula referred to in clause (a) and clause (b) of this sub-section and upon such revision, this Act shall be deemed to have been amended accordingly:Provided also that no such revision shall be made more than once in five years.
