Tamil Nadu Entertainments Tax (Amendment) Act, 1986*
| [Tamil Nadu Act No. 45 of 1986] | [13th June, 1986] |
An Act further to amend the Tamil Nadu Entertainments Tax Act, 1939.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th June, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Entertainments Tax (Amendment) Act, 1986.
(2)(a) Clauses (i) and (iii) of section 2 shall be deemed to have come into force on the 26th July, 1985.
(b) Clause (ii) of section 2 shall be deemed to have come into force on the 7th August, 1985.
2. Amendment of Schedule II, Tamil Nadu Act X of 1939.- In Schedule II to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nartu Act X of 1939),-
(i) under the heading "Dharmapuri district", after item 7, the following items shall be added, namely:-
"8. Pennagaram.
9. Barugur.";
(ii) under the heading "Nilgiris district", after item 5, the following items shall be added, namely:-
"6. Nelliyalam.
7. Naduvattam.
8. Ketti.
9. Devarshola.";
(iii) under he heading "Periyar district", after item 17, the following items shall be added, namely:-
"18. Suriyampalayam.
19. Appakudal.
20. Siruvalur.
21. Kugalur.
22. Periakodiveri.
23. Mulanur.
24. Kannivadi.".