Kerala Building Tax (amendment) Act, 1980, India-legitquest

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KERALA BUILDING TAX (AMENDMENT) ACT, 1980

KERALA BUILDING TAX (AMENDMENT) ACT, 1980

Preamble - THE KERALA BUILDING TAX (AMENDMENT) ACT, 1980

THE KERALA BUILDING TAX (AMENDMENT) ACT, 1980

[Act No. 6 of 1981]

PREAMBLE

An Act to amend the Kerala Building Tax Act, 1975.

WHEREAS it is expedient to amend the Kerala Building Tax Act, 1975, for the purposes hereinafter appearing;

BE it enacted in the Thirty-first Year of the Republic of India as follows:-

Section 1 - Short title and commencement

(1) This Act may be called the Kerala Building Tax (amendment) Act, 1980.

(2) It shall be deemed to have come into force on the 1 st day of April, 1973.

Section 2 - Amendment of section 2

In section 2 of the Kerala Building Tax Act, 1975 (7 of 1975) (hereinafter referred to as the principal Act), -

(a) in clause (f), for the word sixteen, the word ten shall be substituted;

(b) in clause (h), for the words twenty thousand rupees, the words seventy-five thousand rupees shall be substitutes.

Section 3 - Amendment of section 5

In section 5 of the principal Act,-

(a) in sub-section (1), for the words twenty thousand rupees, the words seventy-five thousand rupees shall be substituted.

(b) in subsection (3), for the words twenty thousand rupees, in both the places where they occur , the words seventy-five thousand rupees shall be substituted;

Section 4 - Amendment of section 7

In section 7 of the principle Act, in sub-section (1),-

(a) in clause (a) and (c), for the words twenty thousand rupees, the words seventy-five thousand rupees shall be substituted;

(b) in clause(d), for the words ten thousand rupees, the words twenty-five thousand rupees, shall be substituted.

Section 5 - Substitution of new schedule for existing Schedule

For the Schedule to the principal Act, the following Schedule shall be substituted, namely:-

THE SCHEDULE (See section 5) Rate of building tax
	Capital value		Rate of tax
1.	Where the capital value of building is Rs.75,000 or less Nil
2.	Where the capital value of building exceeds Rs. 75,000-
	(a)	on the first Rs. 25,000 of such excess	1 percent
	(b)	on the next Rs. 25,000 of such excess	2 per cent
	(c)	on the next Rs. 50,000 of such excess	3 per cent
	(d)	on the next Rs.50,000 0f such excess	4 per cent
	(e)	on the next Rs. 1,00,000 of such excess	5 per cent
	(f)	on the next Rs. 1,00,000 of such excess	7 per cent
	(g)	on the balance	10 per cent.

KERALA BUILDING TAX (AMENDMENT) ACT, 1980