Section 3(4) in Tamil Nadu Inams (Assessment) Act, 1956
(4)[ The rates of assessment as published under sub-section (3) shall take effect on and from the 1st day of July 1956 and accordingly assessment under this section shall be leviable with effect from that date.] [Added by section 2 of the Tamil Nadu Inams (Assessment) Amendment Act, 1968 (Tamil Nadu Act 15 of 1968) which was deemed to have come into farce on the 1st July 1956.]
