Kerala act 018 of 1980 : Kerala Plantation Tax (Amendment) Act, 1980

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

SECTIONS