Tamil Nadu Entertainments Tax (Amendments) Act, 1987*
| [Tamil Nadu Act No. 18 of 1987] | [4th June, 1987] |
An Act furthest to amend the Tamil Nadu Entertainments Tax Act, 1939.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 4th June, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may called the Tamil Nadu Entertainments Tax (Amendments) Act, 1987.
(2)(a) Section 3(2) shall be deemed to have come into force on the 27th January, 1987.
(b) The rest of this Act shall be deemed to have come into force on the 20th October, 1986.
2. Amendment of Schedule I, Tamil Nadu Act X of 1939.- 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 A, for the heading "Tirurielveli district", the heading "Tirunelveli Kattabomman district" shall be substituted;
(2) in PART B,-
(i) after the heading "Chengalpattu district" and the entries relating thereto, the following heading and entry shall be inserted, namely:-
"Chidambaranar district.
Kovilpatti.";
(ii) for the heading "Tirunelveli district" and the entries relating thereto, the following heading and entry shall be substituted, namely:-
"Tirunelveli Kattabomman district.
Palayamkottai.";
(3) in PART C, for the heading "Tirunelveli district", the heading "Tirunelveli Kattabomman district" shall be substituted;
(4) in PART D, for the heading "Tirunelveli district", the heading "Tirunelveli Kattabomman district" shall be substituted.
3. Amendment of Schedule 11, Tamil Nadu Act X of 1939.- In Schedule II to the principal Act;-
(1) after the heading "Chengalpattu district" and the entries relating thereto, the following heading and entries shall be inserted, namely:-
"Chidambarnar district
1. Tiruchendur.
2. Kayalpattinam.
3. Srivaikundam.
4. Sathiankulam.
5. Ettayapuram.
6. Arumuganeri.
7. Nazareth.
8. Udangudi.
9. Kalugumalai.
10. Vilathikulam.";
(2) under the heading "Kanyakumari district" after item 4, the following items and entries shall be added, namely:-
"5 Puthukadai.
6. Ponmanai.";
(3)(i) for the beading "Tirunelveli district", the heading "Tirunelveli Kattabomman district" shall be substituted;
(ii) items 6, 7, 9, 10, 11, 20, 21, 22, 25 and 26 and the entries relating thereto shall be omitted.
4. Amendment of Schedule III, Tamil Nadu Act X of 1939.- In Schedule III to the principal Act,-
(i) in PART A, for the heading "Tirunelveli district", the heading "Tirunelveli Kattabomman district" shall be substituted;
(ii) in PART B, for the heading "Tirunelveli district", the heading "Tirunelveli Kattabomman district"shall be substituted..