Tamil Nadu Entertainments Tax (Fifth Amendment) Act, 1986*
| [Tamil Nadu Act No. 80 of 1986] | [17th December, 1986] |
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 Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th December, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 750, dated December 19, 1986.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Entertainments Tax (Fifth Amendment) Act, 1986.
(2) It shall be deemed to have come into force on the 9th July, 1986.
2. Amendment of Schedule II, in Tamil Nadu Act X of 1939.- In the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939), in Schedule II,-
(i) under the heading "Chengalpattu district", after item 25, the following item shall be added, namely:-
"26. Maduravayal.";