Section 102F in Karnataka Municipal Corporations Act, 1976
102F. Functions of the Board.
- The Board shall perform the following functions, namely:-(a)enumerate, or cause to enumerate, all class of properties and rates prevailing in zones or areas in the municipality in the state and develop a data-base;(b)review the property tax system and suggest suitable basis for capital valuation of properties or the annual taxable value;(c)design and formulate transparent procedure for determination of capital valuation of properties or annual taxable value;(d)recommend tax rate for different classes of building or area or zones of the municipalities;(e)recommend modalities or basis for periodic revision;(f)shall assist municipalities in determining the rates of any zone, area or any class of building;(g)ensure transparency in capital valuation process or annual taxable value and facilitate disclosure of the same for fair comparison;(h)publish the work plan in the state Gazette;(i)the Board may make recommendations for determining the market value guidelines for the purpose of levying and collecting the property tax based on the market value guidelines as provided under section 45B of the Karnataka Stamp Act, 1957;(j)the Board may also discharge such other functions in the field of valuation including development expertise in valuation of land and building;(k)the Board may undertake directly or through any institution, training of officers and employees of the Corporation and Municipalities as the State Government may direct or as the Board may consider it necessary for carrying out the purposes of this Chapter; and(l)such other functions as may be prescribed.
