(2)in the Schedule II, in item (iii) of Article 3, -(a)in sub-item (C), for the entry "one percent of the assessed income, subject to a maximum of ten thousand rupees" In column (3) against clause (c) in column (2), the entry "five percent of the relief sought for, shall be substituted;(b)in sub-item (D), tor the entry "one percent of the assessed net wealth, subject to a maximum of ten thousand rupees" in column (3) against clause (c) in column (2), the entry "live percent of the relief sought for", shall be substituted.
