Section 3A(1) in Tamil Nadu Inams (Assessment) Act, 1956
(1)Notwithstanding anything contained in section 3, it shall be lawful for the State Government to revise, from time to time, the rates of assessment published under sub-section (3) of section 3, whenever the rate of assessment set out in the settlement notification referred to in clause (a), or as the case may be, in clause (b) of sub-section (1) of section 3 is revised subsequently by the appropriate authority:Provided that the revision in the rates of assessment under this sub-section shall be to the same extent as the rates of assessment set out in the settlement notification as revised by the said appropriate authority.
