Preamble
| [Kerala Act No. 18 of 1980] | |
An Act further to amend the Kerala Plantation Tax Act, 1960
Preamble.- Whereas it is expedient further to amend the Kerala Plantation Tax Act, 1960, for the purposes hereinafter appearing;
Be it enacted in the Thirty-first Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Kerala Plantation Tax (Amendment) Act, 1980.
Section 2. Amendment of section 14
2. Amendment of section 14.- In section 14 of the Kerala Plantation Tax Act, 1960 (17 of 1960) (hereinafter referred to as the principal Act), in sub-section (1), for the words "nine per cent", the words "twelve per cent" shall be substituted.
Section 3. Substitution of new Schedule for Schedule 1
3. Substitution of new Schedule for Schedule 1.- For Schedule 1 to the principal Act, the following Schedule shall be, and shall be deemed to have been substituted with effect on and from the 1st day of April, 1980, namely:-
"SCHEDULE I