Tamil Nadu Entertainments Tax (Third Amendment) Act, 2000*
| [Tamil Nadu Act No. 42 of 2000] | [3rd December, 2000] |
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 Fifty-first Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd December, 2000 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, 2000.
(2) It shall be deemed to have come into force on the 11th day of December, 1995.
2. Amendment of Schedule I.- In Schedule I to the Tamil Nadu Entertainments Tax Act, 1939 (Tamil Nadu Act X of 1939) (hereinafter referred to as the principal Act), in Part-D, under the heading "Madurai district", after item 3, the following item shall be added, namely:-
"4. Usilampatti.".
3. Amendment of Schedule II.- In Schedule II to the principal Act, under the heading "Madurai district", item "5. Usilampatti" shall be omitted.