Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Municipal Corporations (Amendment) Act, 2006 19 of 2006 [10 May 2006] CONTENTS 1. Short Title And Commencement 2. Insertion Of Section 144E In Bom. Iii Of 1888 3. Amendment Of Section 192 Of Bom. Iii Of 1888 4. Insertion Of Section 129-1A In Bom. Lix Of 1949 5. Amendment Of Section 149 Of Bom. Lix Of 1949 6. Amendment Of Section 152A Of Bom. Lix Of 1949 7. Insertion Of Section 115Aa In C.P. And Berar Ii Of 1950 Maharashtra Municipal Corporations (Amendment) Act, 2006 19 of 2006 [10 May 2006] PREAMBLE An Act further to amend the Mumbai Municipal Corporation Act, the Bombay Provincial Municipal Corporations Act, 1949 and the City of Nagpur Corporation Act, 1948. WHEREAS it is expedient further to amend the Mumbai Municipal Corporation Act (Bom. III of 1888), the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949) and the City of Nagpur Corporation Act, 1948 (C.P. and Berar II of 1950), for the purposes hereinafter appearing; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Maharashtra Municipal Corporations (Amendment) Act, 2006. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Insertion Of Section 144E In Bom. Iii Of 1888 :- After section 144D of the Mumbai Municipal Corporation Act (Bom. III of 1888) (hereinafter referred to as "the Mumbai Corporation Act"), the following section shall be inserted, namely:- "144E. Levy of property tax at reduced rates in respect of buildings and lands of Special Development Projects - Notwithstanding anything contained in section 140 or any other provisions of this Act, the property tax in respect of buildings and lands belonging to the Special Development Project shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects. Explanation.-For the purposes of this section, "Special Development Project" means,- (i) a development project undertaken either by the Government or by the Planning Authority, within the meaning of clause (19) of section 2 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966); or (ii) "a Mega Project" within the meaning of the Package Scheme of Incentives, 2001, approved by the High Power Committee under the Chairmanship of the Chief Secretary to Government and declared by the State Government, by notification in the Official Gazette, to be the Special Development Project." 3. Amendment Of Section 192 Of Bom. Iii Of 1888 :- I n section 192 of the Mumbai Corporation Act, after sub-section (4), the following sub-section shall be inserted, namely:- "(5) Notwithstanding anything contained in this section or any other provisions of this Act, the octroi on the entry of articles mentioned in Schedule H, into Brihan Mumbai, for the consumption and use of the Special Development Project declared under section 144E shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; a n d different rates may be fixed for different periods and for different Special Development Projects". 4. Insertion Of Section 129-1A In Bom. Lix Of 1949 :- After section 129 of the Bombay Provincial Municipal Corporations Act, 1949 (Bom. LIX of 1949) (hereinafter referred to as "the Provincial Municipal Corporations Act"), the following section shall be inserted, namely:- "129-1A. Levy of property tax at reduced rates in respect of buildings and lands of Special Development Projects :- Notwithstanding anything contained in section 129 or any other provisions of this Act, the property tax in respect of buildings and lands belonging to the Special Development Project shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects. Explanation.-For the purposes of this section, "Special Development Project" means,-- (i) a development project undertaken either by the Government or by the Planning Authority, within the meaning of clause (19) of section 2 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966); or (ii) "a Mega Project" within the meaning of the Package Scheme of Incentives, 2001, approved by the High Power Committee under the Chairmanship of the Chief Secretary to Government and declared by the State Government, by notification in the Official Gazette, to be the Special Development Project." 5. Amendment Of Section 149 Of Bom. Lix Of 1949 :- I n section 149 of the Provincial Municipal Corporations Act, after sub-section (5), the following sub-section shall be inserted, namely:- "(6) Notwithstanding anything contained in this section or any other provisions of this Act, the octroi on the entry of articles into the city, for the consumption and use of the Special Development Project declared under section 129-1A shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects." 6. Amendment Of Section 152A Of Bom. Lix Of 1949 :- I n section 152A of the Provincial Municipal Corporations Act, after sub-section (1), the following sub-section shall be inserted, namely:- "(1A) Notwithstanding anything contained in this section or any other provisions of this Act, the cess on the entry of goods into the City, for the consumption and use of the Special Development Project declared under section 129-1A shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects." 7. Insertion Of Section 115Aa In C.P. And Berar Ii Of 1950 :- After section 115A of the City of Nagpur Corporation Act, 1948 (C.P. and Berar II of 1950), the following section shall be inserted, namely:- "115AA. Levy of property tax and octroi at reduced rates in respect o f buildings and lands of Special Development Projects :- Notwithstanding anything contained in section 114, 115 or any other provisions of this Act,- (a) the property tax in respect of buildings and lands belonging to the Special Development Project shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects; (b) the cess or octroi on the entry of goods into the City, for the consumption and use of the Special Development Project shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects. Explanation.-For the purposes of this section, "Special Development Project" means,- (i) a development project undertaken either by the Government or by the Planning Authority, within the meaning of clause (19) of section 2 of the Maharashtra Regional and Town Planning Act, 1966 (Mah. XXXVII of 1966); or (ii) "a Mega Project" within the meaning of the Package Scheme of Incentives, 2001, approved by the High Power Committee under the Chairmanship of the Chief Secretary to Government and declared by the State Government, by notification in the Official Gazette, to be the Special Development Project.".