6A. [ Urban area. [These sections were substituted by section 6 of the Tamil Nadu Urban Land Tax (Amendment) Act, 1975 (Tamil Nadu Act 49 of 1975) for the following sections, which were inserted by section 6 of the Tamil Nadu Land Tax (Amendment) Act, 1971 (Tamil Nadu Act 30 of 1971)]
- For the purposes of this Act, the area comprising in -(a)the City of Madras,(b)the Madras City Belt Area,(c)any municipal town,(d)the area within sixteen kilometres of the outer limits of such municipal town,(e)any township,(f)the area within sixteen kilometres of the outer limits of such township,shall each constitute a separate urban area and for the purposes of assessment under this Act, the extent of urban land held by an owner in one urban area shall not be included in the extent of urban land held by him in another urban area.
