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Tamil nadu act 054 of 1992 : Tamil Nadu Entertainments Tax (Amendment) Act, 1992

Preamble

Tamil Nadu Entertainments Tax (Amendment) Act, 1992*

[Tamil Nadu Act No. 54 of 1992][14th November, 1992]

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-third Year of the Republic of India as follows:-

* Received the assent of the Governor on the 14th November, 1992 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 Entertainments Tax (Amendment) Act, 1992.

(2)(a) Clause (a)(i) of section 2 and section 3 shall be deemed to have come into force on the 1st day of June, 1992.

(b) Clauses (a)(ii) and (b) of section 2 shall be deemed to have come into force on the 24th day of August, 1992.

Section 2. Amendment of Schedule 1

2. Amendment of Schedule I.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act ??? 1939) (hereinafter referred to as the principal Act),-

(a) in PART C,-

(i) before the heading "Kamarajar district" and the entry relating thereto, the following heading and entry shall be inserted, namely:-

"Dharmapuri district

Hosur.";

(ii) under the heading "Periyar district", after item 3, the following item shall be added, namely:-

"4. Bhavani.";

(b) in PART D, the heading "Periyar district" and the entry relating I thereto shall be omitted.

Section 3. Amendment of Schedule II

3. Amendment of Schedule II.- In Schedule II to the principal Act,-

(a) under the heading "South Arcot district", after item 13, the following items shall be added, namely:-

"14. Kottakuppam.

15. Vadakkanandhal.";

(b) under the heading "Dharmapuri district", item "1. Hosur" shall be omitted.