(2C) 6[ The amendments made to this Act by sections 3 to 5 of the Estate Duty (Amendment) Act, 1984 (53 of 1984 ), shall apply to estate duty in respect of agricultural lands situate in the territories comprised in- -
(a) the States of Assam, Bihar, Gujarat, Haryana, Himachal Pradesh, Kerala, Madhya Pradesh, Maharashtra, Meghalaya, Orissa and Tamil Nadu and all the Union territories, on the expiration of two months from the date on which the said Act received the assent of the President;[ 7[
(aa) 8[ the States of Punjab and Tripura, on the 16th day of March, 1985 ; and]
(b) any other States in respect whereof resolutions have been passed by the Legislatures of those States adopting the proposals with respect to such amendments or the said amendments, as the case may be, under clause (1) of article 252 of the Constituion, on the expiration of four months from the date of such adoption.]