Section 14 in Tamil Nadu Compulsory Elementary Education Act, 1994
14. Repeal and saving.
(1)The Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920) (hereinafter in this section referred to as the said Act) except sections 32,33,34,35,36,37,38,39 and 40 and the rules made thereunder is hereby repealed.(2)The levy, rates, assessment and realisation of education tax and Government contribution to the elementary education fund in respect of municipalities shall be determined in accordance with the provisions of sections 32,33,34,35,36,37,38,39 and 40 of the said Act, as if the said sections shall be deemed to always have been incorporated in this Act.
