Section 36 in Tamil Nadu Elementary Education Act, 1920
36. Assessment and realization of taxes.
- Every tax levied in any area under any head of taxation mentioned in section 34 shall be deemed to be an addition to a tax levied under the same head in such area under the law for the time being in force governing municipalities and all the provisions of such law relating to the incidence, assessment or realisation of any such tax or in any manner connected therewith shall be applicable accordingly:Provided that the State Government may direct that the said provisions shall apply subject to such modifications and restrictions as may be prescribed.
