The Tamil Nadu Agricultural Income-tax (Repeal) Act, 2004

The Tamil Nadu Agricultural Income-Tax (Repeal) Act, 2004 
Tamil Nadu Act 12 of 2004 
 
Arrangement of section 
 
1. Short title and commencement 
2. Repeal and saving. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
The Tamil Nadu Agricultural Income-Tax (Repeal) Act, 2004 
Tamil Nadu Act 12 of 2004 
[5th August 2004] 
 
An Act to repeal the Tamil Nadu Agricultural Income-tax Act, 1955. 
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of 
the Republic of India as follows:- 
 
1. Short title and commencement.—(1) This Act may be called the Tamil Nadu Agricultural 
Income-tax (Repeal) Act, 2004. 
   (2) It shall be deemed to have come into force on the 1st day of April 2004. 
 
 2. Repeal and saving. - (1) The Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu 
Act V of 1955) (hereinafter referred to as the repealed Act) is hereby repealed: 
   Provided that such repeal shall not- 
(a) affect anything done or any offence committed, or any fine or penalty incurred or any 
proceeding begun before the commencement of this Act; or 
(b) revive anything not in force or existing at the time at which the repeal takes effect; or 
(c) affect the previous operation of the repealed Act or any thing duly done or suffered 
thereunder; or 
(d) affect any right, privilege, obligation, or liability acquired, accrued or incurred under 
the repealed Act; or 
(e) affect any fine, penalty, forfeiture or punishment incurred in respect of any offence 
committed against the repealed Act; or 
(f) affect any investigation, legal proceeding or remedy in respect of any such right, 
privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid; 
and any such investigation, legal proceeding or remedy may be instituted, 
continued or enforced and any such fine, penalty, forfeiture or punishment may be 
imposed, as if this Act had not been passed. 
   (2) Notwithstanding such repeal- 
(a) any agricultural income -tax chargeable or leviable under the repealed Act and the 
rules made thereunder, for the period prior to the commencement of this Act, shall be 
charged or levied and recovered in the manner provided under the repealed Act and 
the rules made thereunder; 
(b) any application, appeal, revision or other proceeding pending before any authority or 
officer under the repealed Act on the date of commencement of thi s Act, shall stand 
transferred to such authority or officer as the Government may, by notification, appoint 
for the exercise of the powers and duties under the repealed Act and on such 
appointment, they shall exercise all powers and duties of the authority or officer under 
the repealed Act, as the case may be; 
(c) any appeal preferred and pending before the Appellate Tribunal appointed under the 
repealed Act, on the date of commencement of this Act, shall be heard and disposed 
of by such Appellate Tribunal as if this Act had not been passed; 
(d) any order passed by any authority or officer under the repealed Act during the period 
between the date of commencement of this Act and the date of publication of this Act 
shall be deemed to have been validly passed i n accordance with the provisions of the 
repealed Act as if this Act had not been passed. 
 

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