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113. Components and rates of property tax. Save as otherwise provided in this Act, the property taxes shall be levied on lands and buildings in Delhi and shall consist of the following, namely: (d) a general tax (i) of not less than ten and not more than 2[thirty] per cent. of the rateable value of lands and buildings within the urban areas, and (ii) on lands and buildings within the rural areas at such lower rates and with effect from such date as may be determined by the Corporation: Provided that the Corporation may, when fixing the rate at which the general tax shall be levied during any year, determine that the rate leviable in respect of lands and buildings or portions of lands and buildings in which any particular class of trade or business is carried on shall be higher than the rate determined in respect of other lands and buildings or portions of other lands and buildings by an amount not exceeding one-half of the rate so fixed: 3[Provided further that the general tax may be levied on a graduated scale, if the Corporation so determines.] Explanation. Where any portion of a land or building is liable to a higher rate of the general tax such portion shall be deemed to be a separate property for the purpose of municipal taxation. (2) The Corporation may exempt from the general tax lands and buildings of which the rateable value does not exceed one hundred rupees.    |
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