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[Cites 0, Cited by 0] [Section 4B(2)] [Section 4B] [Entire Act]

State of Tamilnadu - Subsection

Section 4B(2)(b) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(b)includes the additional assessment or additional water-cess, if any, under the Tamil Nadu Additional Assessment and Additional Water Cess Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 8 of 1963), ascertained in the prescribed manner.