(3)[ ***] [Sub section (3) was omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.][Nothing in this section shall authorise the imposition of any tax which the State Legislature has no power to impose in the [State] [These words were inserted at the end of the section by the Adaptation of Laws Order, 1950.] under the [Constitution] [Substituted for the words 'Part III of the said Act' by the Adaptation of Laws (Amendment) Order, 1951.]Provided that a committee which immediately before the commencement of [Constitution] [Substituted for the words 'Part III of the said Act' by the Adaptation of Laws (Amendment) Order, 1951.] was lawfully levying any such tax under this section as then in force, may continue to levy that tax until provision to the contrary is made by [Parliament] [Substituted for the words 'The Central Legislature' by the Adaptation of Laws (Third Amendment) Order, 1951.]][Explanation. - In this section "tax" includes any duty, cess or fee.] [Inserted by East Punjab Act No. 9 of 1949.]]
