Section 6B(ii) in Tamil Nadu Urban Land Tax Act, 1966
(ii)the total extent of the urban land used for non-residential purposes in an urban area shall be taken into account for applying the rates specified in Parts II and IV of [the first Schedule] [These words were substituted for the words 'the Schedule' by Section 4 of the Tamil Nadu Urban Land Tax (Amendment) Act, 1991 (Tamil Nadu Act 1 of 1992).].]
