Section 14(2) in Tamil Nadu Compulsory Elementary Education Act, 1994
(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.
