Tamil Nadu Urban Land Tax (Amendment) Act, 1971*
| [Tamil Nadu Act No. 30 of 1971]* | [26th October, 1971] |
An Act to amend the Tamil Nadu Urban Land Tax Act, 1966
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-second Year of the Republic of India as follows:-
* Received the assent of the President on the 22nd October 1971, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th October 1971 (Kartika 4, 1893)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 10th July, 1971, Part IV-Section 3, page 490.
1. Short title.- This Act may be called the Tamil Nadu Urbrn Land Tax (Amendment) Act, 1971.
2.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
3.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
4.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
5.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
6.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
7.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
8.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
9.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
10.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
11.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
12.- [The amendments made by these sections have already been incorporated in the principal Act, namely, the Tamil Nadu Urban Land Tax Act, 1966 (Tamil Nadu Act 12 of 1966).]
13. Act to override the provisions of the principal Act.- The provisions of this Act shall have effect notwithstanding anything contained in the principal Act.