Section 29B(1) in Tamil Nadu Urban Land Tax Act, 1966
(1)(a)Where any urban land becomes liable for payment of urban land tax by reason of the cancellation or modification of any exemption granted under section 27 ; or(b)Where in respect of any urban land the exemption under section 29 ceases to apply for any reason ;the amount of urban land tax due in respect of the urban land concerned shall be payable with effect from the fasli year in which the exemption is cancelled or modified, or ceases to apply, as the case may be, and accordingly all the provisions of this Act shall, as far as may be, apply to the determination of the urban land tax in respect of such urban land as they apply to the determination of the urban land tax for the first time after the date of the commencement of this Act.
