Section 20(2) in Tamil Nadu Motor Vehicles Taxation Act, 1974
(2)cancel or vary such exemption, reduction or other modification.[A notification with respect to matters specified in clause (1) may be issued so as to have retrospective effect from a date not earlier than the 1st April 1974.] [Added by Tamil Nadu Motor Vehicles Taxation (Amendment) Act, 1986 (Tamil Nadu Act 55 of 1986).]
