Tamil Nadu Entertainments Tax (Amendment) Act, 1991*
| [Tamil Nadu Act No. 11 of 1991] | [8th February, 1991] |
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 Forty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 1991 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, 1991.
(2) It shall be deemed to have come into force on the 25th day of June, 1990.
2. Amendment of Schedule I.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) (hereinafter referred to as the principal Act),-
(1) in Part B, under the heading "South Arcot district", after item 1, the following item shall be added, namely:-
"2. Panruti.";
(2) in Part C, under the heading "South Arcot district", item I. Panruti shall be omitted.
3. Amendment of Schedule II.- In Schedule II to the principal Act, under the heading "Nilgiris district", after item 9, the following item shall be added, namely:-
"10. Nelakotta."