Section 8(5) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990
(5)No order of assessment under sub-section (3) or (4) shall be made after the expiry of three years from the last date prescribed for filing of returns of the particular period. If for any reason such order is not made within the period aforesaid then the return so filed shall be deemed to have been accepted as correct and complete for assessing the tax due from such person.
