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112. Taxes to be imposed by the Corporation under this Act. (1) The Corporation shall, for the purposes of this Act, levy the following taxes, namely: (a) property taxes; (b) a tax on vehicles and animals; (c) a theatre-tax; (d) a tax on advertisements other than advertisements published in the newspapers; (e) a duty on the transfer of property; and (f) a tax on buildings payable along with the application for sanction of the building plan. (2) In addition to the taxes specified in sub-section (1), the Corporation may, for the purposes of this Act, levy any of the following taxes, namely: (a) an education cess; (b) a local rate on land revenues; (c) a tax on professions, trades, callings and employments; (d) a tax on the consumption, 2[sale or supply] of electricity; (e) a betterment tax on the increase in urban land values caused by the execution of any development or improvement work; (f) a tax on boats; and (g) tolls. (3) The taxes specified in sub-section (1) sub-section (2) shall be levied, assessed and collected in accordance with the provisions of this Act and the bye-laws made thereunder. 1. Certain words omitted by Act 67 of 1993, s. 80 (w.e.f. 1-10-1993). 2. Subs. by Act 42 of 1961, s. 7, for "or sale" (w.e.f. 12-9-1961).    |
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