Tamil nadu act 008 of 1996 : Tamil Nadu Agricultural Income-Tax (Second Amendment) Act, 1996

Preamble

Tamil Nadu Agricultural Income-Tax (Second Amendment) Act, 1996*

[Tamil Nadu Act No. 8 of 1996][29th May, 1996]

An Act further to amend the Tamil Nadu Agricultural Income-Tax Act, 1955

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-seventh Year of the Republic of India as follows:-

* Received the assent of the Governor on the 29th May, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Agricultural Income-tax (Second Amendment) Act, 1996.

(2) It shall be deemed to have come into force on the 1st day of April, 1995.

Section 2. Amendment of section 5

2. Amendment of section 5.- In section 5 of the Tamil Nadu Agricultural Income-tax Act, 1955 (Tamil Nadu Act V of 1955),-

(1) in clause (k), in the second proviso, after item (vi), the following item shall be inserted, namely:-

"(vii) any other source not being a relative of an assessee who is an individual:

Provided that the rate of interest on the borrowings from any other source referred to in this item shall be limited to fifteen per cent.

Explanation.- For the purpose of this item, "relative" means the husband, wife, brother or sister or any lineal ascendant or descendant of the individual";

(2) in clause (o), the words "or any contribution made in the previous year towards the Chief Minister's public Relief Fund" shall be added at the end.