Section 17(2) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
(2)[ Notwithstanding anything contained in this Act or in any other law for the time being in force, the additional assessment [or additional water-cess] [Added by Tamil Nadu Act 32 of 1972.] payable under this Act shall not be taken into account for the purpose of determining the compensation or tasdik allowance, as the case may be, under-(a)the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948); or(b)the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotyv^ri) Act, 1963 (Tamil Nadu Act 26 of 1963); or(c)the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 27 of 1963); or(d)the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963); or(e)the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964 (Tamil Nadu Act 31 of 1964); or(f)the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969);] [or] [Inserted by President's Act 4 of 1976, w.e.f. 1.7.1976.](g)[ The Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973).] [Inserted by President's Act 4 of 1976, w.e.f. 11.7.1973.]
