Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 2003*
| [Tamil Nadu Act No. 39 of 2003] | [14th November, 2003] |
An Act further to amend the Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Additional Assessment and Additional Water-Cess (Amendment) Act, 2003.
(2) It shall be deemed to have come into force on the 1st day of July, 2003.
2. Amendment of Schedule-1.- In Schedule-I to the Tamil Nadu Additional Assessment and Additional Water-Cess Act, 1963 (Tamil Nadu Act 8 of 1963), the projects mentioned in items 1 to 11 shall be omitted.