Section 11 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
11. Remission of additional assessment or additional water-cess.
- Where on account of total or partial failure of crops, the land revenue or the water-cess has been remitted in respect of any land, the additional assessment or additional water-cess, as the case may be payable in respect of such land under this Act shall stand remitted by such amount which bears to the total additional assessment or the additional water-cess the same proportion as the amount of land revenue or water-cess remitted in respect of such land bears to the total amount of land revenue or water-cess in respect of such land.(2)If any question arises, whether any person is entitled to remission of additional assessment or additional water-cess under sub-section (1) or regarding the extent or such remission, the question, shall be decided by the I prescribed authority and in the prescribed manner, and the decision of such authority on such question, shall, subject to the provisions of section 9, be final.
