Tamil Nadu Entertainments Tax (Second Amendment) Act, 1985*
| [Tamil Nadu Act No. 34 of 1985] | [29th July, 1985] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 29th July, 1985 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 (Second Amendment) Act, 1985.
(2)(a) Clause (ii) of section 2 in so far as it relates to the addition of new item 19 shall be deemed to have come into force on the 12th December, 1984.
(b) The rest of this Act shall be deemed to have come into force on the 21st February, 1985.
2. Amendment of Schedule II, Tamil Nadu Act X of 1939.- In Schedule II to the Tamil Nadu Entertainments Tax A-ct, 1939 (Tamil Nadu Act X of 1939),-
(i) under the heading "Kanyakumari district", after item 2 the following item shall be added, namely:-
"3. Kaliakkavillai.";
(ii) under the heading "Madurai district", after item 18, the following items shall be added, namely:-
"19. Tirunagar.
20. Kombai,
21. Pudupatti.
22. Palayam.";
(iii) under the heading "Pudukottai district", after item 2, the following item shall be added, namely:-
"3. Illupur."
(iv) under the heading "Salem district", after item 21, the following items shall be added, namely:-
"22. Narasingapuram.
23. Peddunaickenpalayam.
24. Konganapuram.
25. Pandamangalam.
26. Senthamangalam.
27. Kannankurichi.
28. Attaiyampatti.";
(v) under the heading "Thanjavur district", after item 17, the following items shall be added, namely:-
"18. Vallam.
19. Kodaivasal.
20. Aduthurai.";
(vi) under the heading "Tirunelveli district", after item 10, the following items shall be added, namely:-
"11. Ettayapuram.
12. Thisayanvilai.
13. Kalakad.
14. Mukkudal.
15. Kilapavoor.
16. Sivagiri.".