Preamble
[1[Tamil Nadu] Plantations Agricultural Income-Tax (Amendment) Act, 1957]*
| 1[Tamil Nadu Act No. 9 of 1957]2 | [13th September, 1957] |
An Act further to amend the 1[Tamil Nadu] Plantations Agricultural Income-tax Act, 1955,*
Whereas it is ex pendent further to a mend the 1[Tamil Nadu] Plantations Agricultural Income-tax Act, 1955*, 1[Tamil Nadu Act V of 1955], for the purposes hereinafter appearing;
Be it enacted in the Eighth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the 1[Tamil Nadu] Plantations Agricultural Income-tax (Amendment) Act, 1957.
(2) It shall be deemed to have come into force on the 1st day of April, 1957.
Section 2
2.- (1) The amendment made by sub-section (1) of Section 2 has been incorporated in the principal Act (Tamil Nadu Act V of 1955).
(2) Any assessment completed before this Act is published in the *Fort St. George Gazette may be reopened and assessment made at the rates applicable to such a case under the 1[Tamil Nadu] Plantations Agricultural Income-tax Act, 1955 *(1[Tamil Nadu] Act V of 1955), as amended by this Act.