Tamil Nadu Entertainments Tax (Second Amendment) Act, 1986*
| [Tamil Nadu Act No. 46 of 1986] | [13th June, 1986] |
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-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 13th June, 1986 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, 1986.
(2) It shall be deemed to have come into force on the 17th February, 1986.
2. Amendment of Schedule II, 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 "Madurai district", after item 22, the ??? items shall be added, namely:-
"23. Pannaikadu.
24. Veerapaiidi.
25. Vadipatti.
26. Kamayya Goundampatti.
27. Paravai";
(ii) under the heading "Tirunelveli district" after item 16, the following item shall be added, namely:-
???.";.