Section 1 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
1. Short title and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [Additional Assessment and Additional Water-Cess] [Substituted by sections 2 and 3 of the Tamil Nadu Additional Assessment, Additional Water-cess, Special Assessment and Special Water-Cess (Amendment) Act, 1980 (Tamil Nadu Act 39 of 1981), which was deemed to have come into force on the 1st July 1976 for 'additional assessment, additional water-cess, special assessment and special water-cess' which in turn were earlier Substituted for 'additional assessment and additional water-cess' by sections 2 and 3 of the Tamil Nadu Additional Assessment and Additional Water-cess (Amendment) Act, 1976 (President's Act 4 of 1976), which came into force on the 1st July 1976.] Act, 1963.(2)It shall be deemed to have come into force on the 1st day of July 1962.
