Tamil Nadu Entertainments Tax (Amendment) Act, 1989*
| [Tamil Nadu Act No. 22 of 1989] | [25th May, 1989] |
An Act further to amend the Tamil Nadu Entertainments Tax Act, 1939.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fortieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 25th May, 1989 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, 1989.
(2)(a) Sub-clauses (a), (b), (f) and (i) of clause (1) of section 2 aid sub-clause (b) of clause (2) of section 2 shall be deemed to have come into force on the 10th January, 1989.
(b) Sub-clause (c) of clause (1), sub-clause (c) of clause (2), sub-clause (a) of clause (3) and clause (4) of section 2, clauses (1), (2) and (4) of section 3 and section 4 shall be deemed to have come into force on the 27th March, 1989.
(c) Sub-clause (b) of clause (3) of section 2 and clause (5) of section 3 shall be deemed to have come into force on the 5th April, 1989.
(d) The rest of this Act shall come into force at once.
2. Amendment of Schedule I.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (hereinafter referred to as the principal Act),-
(1) in Part-A,-
(a) the heading "Anna district" and the entry relating thereto shall be omitted;
(b) under the heading "South Arcot district", for the item "Cuddalore" the following items shall be substituted, namely:-
"1. Cuddalore.
2. Villupuram.";
(c) for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted;
(d) under the heading "Chengai-Anna district" as so substituted, after item 2, the following item shall be added, namely:-
"3. Thiruvottiyur.";
(e) after the heading "Coimbatore district" and the entries relating thereto, the following headings and entries shall be inserted, namely:-
"Dindigul-Quaid-e-Milleth district.
Palani
Kamarajar district.
Rajapalayam.";
(f) the heading "Kanyakumari district" and the entry relating thereto shall be omitted;
(g) before the heading "Thanjavur district", the following headings and entries shall be inserted, namely:-
"Pasumpon-Thevar Thirumagan district.
Kaiaikudi.
Salem district.
Narnakkal.";
(h) under the heading "Thanjavur district", item 1. Kumbakonam shall be omitted;
(i) the heading "Tiruchirappalli district" and the entry relating, thereto shall be omitted.
(2) in Part-B,-
(a) the heading "Anna district" and the entry relating thereto shall be omitted;
(b) under the heading "South Arcot district", item 3. Villupuram shall be omitted;
(c) for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted;
(d) under the heading "Chengai-Anna district" as so substituted, item 4. Thiruvottiyur shall be omitted;
(e) under the heading "Kamarajar district", item 2. Rajapalayam shall be omitted;
(f) the heading "Pasumpon-Muthuramalingam district" and the entry relating thereto shall be omitted;
(g) under the heading "Salem district" item 2. Namakkal shall be omitted.
(3) in Part-C,-
(a) for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted;
(b) for the heading "Pasumpon-Muthuramalingam district", the heading "Pasumpon-Thevar Thirumagan district" shall be substituted.
(4) in Part-D, for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted.
3. Amendment of Schedule II.- In Schedule II to the principal Act,-
(1) the heading "Anna district" and the entries relating thereto shall be omitted;
(2) for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted;
(3) under the heading "Chengai-Anna district" as so substituted, for item 9, the following tem shall be substituted, namely:-
"9. Kunnathur.";
(4) after the heading "Coimbatore district" and the entries relating, thereto the following heading and entries shall be inserted, namely:-
"Dindigul-Quaid-e-Milleth district.
1. Chinnalapatti.
2. Batlagundu.
3. Nilakottai.
4. Natham.
5. Oddanchatram.
6. Pattiveeranpatti.
7. Balasamudram.
8. Neikarapatti.
9. Ayakudi.
10. Ayyampalayam.
11. Palayam.
12. Vedasandur.
13. Ammanaickanur.
14. Pannaikadu".
(5) for the heading "Pasumpon Muthuramalingam district", the heading "Pasumpon-Thevar Thirumagan district" shall be substituted.
4. Amendment of Schedule III.- In Schedule III to the principal Act,-
(1) in Part-A,-
(a) the heading "Anna district" and the entry relating thereto shall be omitted;
(b) for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall-be substituted;
(c) after the heading "Chengai-Anna district" as so substituted, the following heading and entry shall be inserted, namely:-
"Dindigul-Quaid-e-Milleth district.
Kodaikanal.".
(2) in Part-B, for the heading "Chengalpattu district", the heading "Chengai-Anna district" shall be substituted.