Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com URBAN IMMOVABLE PROPERTY TAX (ABOLITION) AND GENRAL TAX(INCREASE OF MAXIMUM RATE) ACT, 1962 40 of 1962 [11th December, 1962] CONTENTS 1. Short title and commencement 2. Repeal of part VI of Bom.II of 1932 3. . 4. . URBAN IMMOVABLE PROPERTY TAX (ABOLITION) AND GENRAL TAX(INCREASE OF MAXIMUM RATE) ACT, 1962 40 of 1962 [11th December, 1962] An Act to abolish the urban immovable property tax and further to increase the maximum rate of general tax at which the Bombay Municipal Corporation may tax buildings and lands in Greater Bombay, and to provide for matters connected with the purposes aforesaid. WHEREAS, it is expedient to abolish the urban immovable property tax and further to increase the maximum rate of general tax at which the Bombay Municipal Corporation may tax buildings and lands in Greater Bombay, and to provide for matters connected with the purposes aforesaid; It is hereby enacted in the Thirteenth Year of the Republic of India as follows 1. Short title and commencement :- (1) This Act may be called as the URBAN IMMOVABLE PROPERTY TAX (ABOLITION) AND GENRAL TAX (INCREASE OF MAXIMUM RATE) ACT, 1962. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint, in this behalf. 2. Repeal of part VI of Bom.II of 1932 :- (1) Part VI of the Bombay Finance Act, 1932 (hereinafter referred to as "the Finance Act") shall, on the commencement of this Act, stand repealed. (2) Notwithstanding the repeal of Part VI of the Finance Act, 1998 , that Part and the rules and orders made thereunder or in pursuance thereof, shall continue to have effect for the purposes of the levy, assessment (including reassessment), exemption, collection, rebate, remission or refund of the urban immovable property tax, or for the purposes of any penalty or any other payment under the said Part in respect of any period before such repeal and for any other purpose connected with or incidental to any of the purposes aforesaid.(Bom II of 1932) (3) Without prejudice to the provisions contained in sub-section (2) and subject thereto, Section 7 of the Bombay General clauses Act, 1904 , (Bom I of 1904) shall apply in relation to the repeal of Part VI of the Finance Act 3. . :- 4. . :- The amendments made by sections 3 and section 4 have been incorporated in the S.4 of the Bombay Municipal Corporation ActS.5 of the Bombay Municipal Corporation Act and the Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 , respectively