Tamil Nadu Agricultural Income-Tax (Amendment) Act, 1993*
| [Tamil Nadu Act No. 27 of 1993] | [27th May, 1993] |
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 Forty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 27th May, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Income-Tax (Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 1st day of April, 1993.
2. Amendment of Schedule.- In the Schedule to the Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act V of 1955), in Part-I, in item 1, for the expression "Rs. 22,000" in three places where it occurs, the expression "Rs. 28,000" shall be substituted.