Tamil nadu act 043 of 1982 : Tamil Nadu Entertainments Tax (Second Amendment) Act, 1982

Preamble

Tamil Nadu Entertainments Tax (Second Amendment) Act, 1982*

[Tamil Nadu Act No. 43 of 1982]*[24th September, 1982]

An Act further to amend the Tamil Nadu Entertainments Tax Act, 1939.

Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 4th September, 1982. Part section 1, page 410.

* Received the assent of the Governor on the 21st September, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 24th September, 1982 (Purattasi 8, Thunthubi, Thiruvalluvar Aandu-2013).

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Entertainments Tax (Second Amendment) Act, 1982.

(2)(a) Clauses (i) and (ii) of section 2 shall be deemed to have come into force on the 9th August, 1982.

(b) Clause (iii) of section 2 shall be deemed to have come into force on the 7th July, 1982.

Section 2. Amendment of Schedule II, Tamil Nadu Act X of 1939

2. Amendment of Schedule II, Tamil Nadu Act X of 1939.- In Schedule II to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939),-

(i) under the heading, "South Arcot district", after item 5, the following item shall be added, namely:-

"6. Bhuvanagiri.";

(ii) under the heading, "Thaniavur district", after item 2, the following items shall be added, namely:-

"3. Ayyampet.

4. Valangaiman.

5. Peravoorani.

6. Orathanadu.

7. Vedaranyam.