Tamil Nadu Agricultural Income-Tax (Amendment) Act, 1987*
| [Tamil Nadu Act No. 26 of 1987] | [12th June, 1987] |
An Act further to amend the Tamil Nadu Agricultural Income-tax Act, 1955
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th June, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Agricultural Income-tax (Amendment) Act, 1987.
2. Amendment of section 52, Tamil Nadu Act V of 1955.- In section 52 of the Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act V of 1955), in sub-section (3), after clause (f), the following clause shall be inserted, namely:-
"(ff) of any such particulars to any officer of the Directorate of Vigilance and Anti-corruption, Tamil Nadu, not below the rank of Inspector of Police, relevant to any inquiry which that officer is authorised to make; or".