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.
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.
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.
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.