Section 81A(3) in Tamil Nadu District Municipalities Act, 1920
(3)A municipal council shall not alter the rate at which the property tax or any class of such tax is levied in pursuance of an order under sub-section (1) or abolish such tax except with the previous sanction of the[State] [This words was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government].
