Section 17 in The Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
17. Additional assessment [or additional water-cess] [Substituted by the Tamil Nadu Act 39 of 1981, w.e.f. 1.7.1976.] not to be taken into account for certain purposes.
- [(1)] [Section 17 was re-numbered as sub-section (l)of that section and these words were, and were deemed always to have been, inserted by Tamil Nadu Act 32 of 1972.] Notwithstanding anything contained in this Act [or in any other law for the time being in force], the additional assessment [or additional water-cess] [Substituted by the Tamil Nadu Act 39 of 1981, w.e.f 1.7.1976.] payable under this Act shall not be deemed to be land revenue for the purpose of, -(i)calculating standard acre under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Agricultural Income-tax Act, 1955 ([Tamil Nadu] [This Act has now been repealed by the Tamil Nadu Act 12 of 2004).] Act V of 1955]; or(ii)assessment of local cess and local cess surcharge under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Panchayats Act, 1958 [[Tamil Nadu] [This Act was repealed and re-enacted as the Tamil Nadu Panchayat Act, 1994 (Tamil Nadu Act 21 of 1994).] Act XXXV of 1958]; or(iii)calculating standard acre or the compensation payable under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Land Reforms (Fixation of Ceiling on Land) Act, 1961 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Act 58 of 1961); or(iv)calculating standard acre under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Act 57 of 1961); or(v)calculating Court-fees under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Court-fees and Suits Valuation Act, 1955 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (2nd Amend.) Order, 1969.] Act XIV of 1955); or(vi)calculating stamp duty chargeable under the Indian stamp Act, 1899 (Central Act II of 1899).(2)[ Notwithstanding anything contained in this Act or in any other law for the time being in force, the additional assessment [or additional water-cess] [Added by Tamil Nadu Act 32 of 1972.] payable under this Act shall not be taken into account for the purpose of determining the compensation or tasdik allowance, as the case may be, under-(a)the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948); or(b)the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotyv^ri) Act, 1963 (Tamil Nadu Act 26 of 1963); or(c)the Tamil Nadu Lease-holds (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 27 of 1963); or(d)the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963); or(e)the Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964 (Tamil Nadu Act 31 of 1964); or(f)the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969);] [or] [Inserted by President's Act 4 of 1976, w.e.f. 1.7.1976.](g)[ The Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973).] [Inserted by President's Act 4 of 1976, w.e.f. 11.7.1973.]
