Section 14(5) in Tamil Nadu Payment of Salaries Act, 1951
(5)[ Notwithstanding anything contained in sub-section (4) the State Government may make rules in respect of payment of house rent under Sections 3, 4, 6 and 6-A, so as to have retrospective effect on and from the date not earlier than the 4th July 1986.] [Vide Tamil Nadu Payment of Salaries (Second Amendment) Act, 1986 (Tamil Nadu Act 69 of 1986).]
