Section 20(1) in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
(1)Subject to the provisions of sub-section (2) [x x x] [The words, figures and letter 'and of section 20-A' which were inserted by section 8(i) of the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 1976 (President's Act 4 of 1976), which came into force on the 1st July 1976, were omitted by section 8(i) of the Tamil Nadu Additional Assessment and Special Water-cess (Amendment) Act, 1980 (Tamil Nadu Act 39 of 1981), which was deemed to have come into force on the 1st July 1976.], nothing contained in this Act shall apply to the Kanya-kumari district and the Shencottah taluk of the Tirunelveli district and to the leasehold villages specified in Schedule II.
