Section 81A(2) in Tamil Nadu District Municipalities Act, 1920
(2)When an order under sub-section (1) has been published, the provisions of this Act relating to property lax shall apply as if the municipal council had on the date of publication of such order by resolution determined to levy the tax at the rate and with effect from the date specified in the order and as if no other resolution of the council under section 78 determining the rate at which and the date from which property tax shall be levied had taken effect.
