Section 82(3) in Tamil Nadu District Municipalities Act, 1920
(3)[ The [State] [This sub-section was added by section 3 of the Madras City Municipal and District Municipalities (Second Amendment) Act, 1942, re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] Government shall have power to make rules regarding the manner in which, the person or persons by whom and the intervals at which, the value of the land, the present cost of erecting the building and the amount to be deducted for depreciation, shall be estimated or revised, in any case or class of cases to which [class (a) or clause (aa) of the proviso to sub-section (2)] [This expression was substituted for the expression 'clause (a) of the proviso to sub-section (2)' by section 2(b) of the Tamil Nadu District Municipalities (Amendment) Act, 1974 (Tamil Nadu Act 21 of 1974).] applies, and they may, by such rules, restrict or modify the application of the provisions contained in Schedule IV to such case or class of cases.]
