Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Andhra Pradesh Municipal Laws (Amendment) Act, 2010 3 of 2010 [25 February 2010] CONTENTS 1. Short title and commencement 2. Amendment of Section 88 of Act No. 6 of 1965 3. Amendment of section 202 of Act No. 11 of 1956 4. Application of section 3 to other Corporations Andhra Pradesh Municipal Laws (Amendment) Act, 2010 3 of 2010 [25 February 2010] PREAMBLE AN ACT FURTHER TO AMEND THE ANDHRA PRADESH MUNICIPALITIES ACT, 1965 AND THE GREATER HYDERABAD MUNICIPAL COR PORATION ACT, 1955. Be it enacted by the Legislature of the State of Andhra Pradesh in the Sixty first Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Andhra Pradesh Municipal Laws (Amendment) Act, 2010. (2) It shall come into force with immediate effect. 2. Amendment of Section 88 of Act No. 6 of 1965 :- In the Andhra Pradesh Municipalities Act, 1965, in section 88, in sub-section (1), for clause (c), the following shall be substituted, namely,- "(c) buildings owned by recognized educational institutions and used for educational purpose including hostels upto 10th class excluding those run on commercial lines." "(cc) buildings owned by recognized educational institutions located in notified slum areas and used for educational purposes including hostels. (ccc) buildings owned and used by philanthropic institutions for rehabilitation, sheltering, training of destitutes, orphans, physically challenged, aged, juvenile delinquents, Acquired Immuno Deficiency Syndrome (AIDS) victims, leprosy patients, street children." (ii) after clause (i), the following clause shall be added, namely,- "(i) residential buildings under self-occupation by ex-servicemen, widows of ex-servicemen, serving defence personnel or members of the family of serving defence personnel on duty, subject to the condition that one building or property chosen by them shall be eligible for exemption from payment of property tax. 3. Amendment of section 202 of Act No. 11 of 1956 :- In the Greater Hyderabad Municipal Corporation Act, 1955, (1) In section 202, in sub-section (1), for clause (bb), the following shall be substituted, namely,- "(bb) recognized educational institutions upto 10th class, the buildings of which are donated or owned by charitable institutions or philanthropists and which are not run on commercial lines." (2) Amendment of section 202-A of Act No. II of 1956.-- In section 202-A, after sub-section (2), the following shall be added, namely,- "(3) The following buildings and lands shall be exempt from the property taxi- (a) Buildings owned and used by philanthropic institutions for rehabilitation, sheltering, training of destitutes, orphans, physically challenged, aged, juvenile delinquents, Acquired Immuno Deficiency Syndrome (AIDS) victims, leprosy patients, street children; (b) Buildings owned by recognized educational institutions located in notified slum areas and used for educational purposes including hostels; (c) Buildings owned by recognized educational institutions and used for educational purposes upto 10th class, including hostels which are getting 100% grant in aid from the Government." (d) Residential buildings under self-occupa tion by ex-servicemen, widows of ex-servicemen, serving defence personnel or members of the family of serving defence personnel on duty, subject to the condition that one building or property chosen by them shall be eligible for exemption from payment of property tax. 4. Application of section 3 to other Corporations :- T h e amendments made to the Greater Hyderabad Municipal Corporation Act, 1955 by section 3 shall extend to, and shall apply also, to the Visakhapatnam and Vijayawada Municipal Corporations and to any other Municipal Corporation constituted under the Andhra Pradesh Municipal Corporations Act, 1994.