Section 3A in Tamil Nadu Inams (Assessment) Act, 1956
3A. [ Revision of assessment of inam lands. [Inserted by Section 2 of the Tamil Nadu Inams (Assessment) Amendment Act, 1961 (Tamil Nadu Act 16 of 1961).]
(1)Notwithstanding anything contained in section 3, it shall be lawful for the State Government to revise, from time to time, the rates of assessment published under sub-section (3) of section 3, whenever the rate of assessment set out in the settlement notification referred to in clause (a), or as the case may be, in clause (b) of sub-section (1) of section 3 is revised subsequently by the appropriate authority:Provided that the revision in the rates of assessment under this sub-section shall be to the same extent as the rates of assessment set out in the settlement notification as revised by the said appropriate authority.(2)The provisions of sub-section (2) of section 3 shall, as far as may be, apply in relation to the revision of the rates of assessment on inam lands under subsection (1) as they apply in relation to the making of the assessment on such lands.(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.]]
