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).
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.
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.