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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(2) in Tamil Nadu Inams (Assessment) Act, 1956

(2)The provisions of sub-section (2) of section 3 shall, as far as may be, apply in relation to the revision of the rates of assessment on inam lands under subsection (1) as they apply in relation to the making of the assessment on such lands.