Section 29B(2) in Tamil Nadu Urban Land Tax Act, 1966
(2)For the purposes of determining the urban land tax in respect of urban land referred to in sub-section (1) -(a)the reference in section 6 to "the date of the commencement of this Act" shall be construed as a reference to the 1st day of July of the fasli year in which such exemption is cancelled or modified, or ceases to apply; and(b)the "period of one month referred to in section 7" shall be computed from the date on which such exemption is cancelled or modified, or ceases to apply.]
