Hyderabad Municipal Corporations (Amendment) Act, 20021
| [Andhra Pradesh Act No. 24 of 2002] | [21st December, 2002] |
An Act further to amend the Hyderabad Municipal Corporations Act, 1955
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Fifty third Year of the Republic of India as follows:-
1 The following Act of the Andhra Pradesh Legislative Assembly received the assent of the Governor on the 21st December, 2002 and the said assent is hereby first published on the 23rd December, 2002 in the Andhra Pradesh Gazette for general information
STATEMENT OF OBJECTS AND REASONS
According 10 sub-section (2) of section 212 of the Hyderabad Municipal Corporation Act, 1955, a tax at the rate of two per cent of the estimated capital value of the land shall be levied on any vacant land not exceeding three times the plinth area of the building including its site or a vacant land to the extent of one thousand square meters whichever is less.
Basing on the recommendations of the Cabinet Subcommittee on effective check of expenditure and plugging of leakages in Urban Local Bodies, Government have decided to revise the rates of vacant land tax by reducing the vacant land tax to 0.5% of the estimated capital value of the lands instead of two percent. It has also been decided to levy a 0.25% of the capital value of the land as a penalty on the vacant lands where garbage is being dumjped and the un-hygienic conditions are prevailing in the vacant lands.
To achieve these decisions, it has been decided to amend section 212 of the Hyderabad Municipal Corporation Act, 1955 suitably.
This Bill seeks to give effect to the above decisions.
1. Short title and commencement.- (1) This Act may be called the Hyderabad Municipal Corporations (Amendment) Act, 2002.
(2) It shall come into force on such date as the State Government may by notification, appoint.
2. Amendment of section 212.- In the Hyderabad Municipal Corporations Act, 1955, (Act II of 1956) in section 212, in sub-section (2),-
(i) for the words "and the tax shall be levied thereon at two percent of the estimated capital value of the land", the words "and the tax shall be levied thereon at 0.50 percent of the estimated capital value of the land", shall be substituted,
(ii) the following proviso shall he added, namely:
"Provided that in the case of above vacant lands where garbage is being dumped and unhygienic conditions are prevailing a penalty of 0.25% of the capital value shall be levied till the garbage is lifted and unhygienic conditions ceases:
3. Application of the Act to other Municipal Corporations.- The amendments made to the Hyderabad Municipal Corporations Act, 1955 by this Act shall extend to and shall apply also to the Visakhapatnam and Vijayawada Municipal Corporations and to any other Municipal Corporation established under the Andhra Pradesh Municipal Corporations Act, 1994, (Act 25 of 1994).