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

State of Tamilnadu - Subsection

Section 3A(4) in Tamil Nadu Inams (Assessment) Act, 1956

(4)[ The revised rates of assessment as published under sub-section (3) shall take effect from the commencement of the fasli year in which such rates of assessment are published in the District Gazette and accordingly assessment under this section halite leviable with effect from the commencement of such fasli year.]]