Tamil Nadu Entertainments Tax (Third Amendment) Act, 1987*
| [Tamil Nadu Act No. 54 of 1987] | [11th December, 1987] |
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-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 11th December, 1987 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 (Third Amendment) Act, 1987.
2. (a) Clause (i) of section 2 shall be deemed to have come into force on the 28th October, 1987;
(b) Clauses (ii) and (iii) of Section 2 and clause (ii) of section 3 shall come into force at once;
(c) Clauses (i) and (v) of section 3 shall be come into force on the 17th February, 1986;
(d) Clauses (iii) and (vi) of section 3 shall be deemed to have come into force on the 29th October, 1987; and
(e) Cause (iv) of section 3 shall be deemed to have into force on the 16th June, 1987.
2. Amendment of Schedule I, Tamil Nadu Act X of 1939.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) (hereinafter referred to as the principal Act),-
(i) in PART A, the heading "Tirunelveli Kattabomman district" and the entry relating thereto shall be omitted;
(ii) in PART B, under the heading "Dharmapuri district", for the item "Krishnagiri", the following items shall be substituted namely:-
"1. Krishnagiri.
2. Dharmapuri.";
(iii) in PART C, the heading "Dharmapuri district" entry relating thereto shall be omitted.
3. Amendment of Schedule II, Tamil Nadu Act X of 1939.- In Schedule II to the principal Act,-
(i) under the heading "Anna district", after item 8, the following items shall be added, namely:-
"9. Ayakudi.
10. Ayyampalayam.
11. Palayam.
12. Vedasandur.
13. Ammanaickanur.
14. Pannaikadu.";
(ii) under the heading "Chengaipattu district", after item 26, the following items shall be added, namely:-
"27. Puzhuthivakkam.
28. Sholinganallur.";
(iii) under the heading "Chidambaranar district", after item ??? the following items shall be added, namely:-
"11. Eral.
12. Athur.
13. Sayarpuram.";
(iv) under the heading "Dharmapuri district", after item 10, the following items, shall be added, namely:-
11. Pappireddipatti.
12. Kelanangalam.
13. Kadathur.
14. Marandahalli.;
(v) under the heading "Madurai district", items 14, 15, 16, 18, ??? 22 and 23 and the entries relating thereto shall be omitted;
(vi) under the heading "Periyar district", after item 24, the following items shall be added, namely:-
"25. Soorampatti.
26. Kunrathur.
27. Chithode.
28. Vengambur.".