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The government of Jammu and Kashmir has decided to collect property tax on land and buildings across Jammu and Kashmir. This initiative was introduced for the first time in which the people have to pay their property tax to the government of J&K. As per the information, the notification was already circulated on February 12, 2021, by Dheeraj Gupta, Principal Secretary to the Government, Housing, and Urban department of UT J&K. The notification stated that the Jammu and Kashmir Property Board Act,2013 (Act), the Jammu and Kashmir Municipal Act,2000, and the Jammu and Kashmir Municipal Corporation Act,2000, empowers the Government to exercise its power and also directs the Government to collect the property tax on any land or building, and also the value of land as notified in terms of Jammu and Kashmir Preparation and Revision of Market Value Guideline Rules 2011 (circle rate) shall be a key determinant of the value of the property apart from the nature of construction, the kind of use, the age of the property, or any relevant consideration.
In the notification, it was further mentioned that it is the responsibility of the Property Tax Board, the Municipal Corporation, Council, or Committee to make sure that the information about the value of the property is circulated including the factors which would find the values of unit area for collecting the property tax. It was observed that the Jammu and Kashmir Municipal Act, 2000 and also the Jammu and Kashmir Municipal Corporation Act,2000 gives the power to collect the tax on land and building in J&K. It is noted that in the previous year, Lt Governor of Jammu and Kashmir Manoj Sinha said that the government will not levy any property tax in the Union Territory. While addressing the ‘My Town My Pride’ meeting in north Kashmir’s Baramulla district, Sinha had already said there is no proposal to impose the property tax in Jammu and Kashmir
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