Tamil Nadu Urban Land Tax (Amendment) Act, 1972*
| [Tamil Nadu Act No. 19 of 1973]* | [6th June, 1973] |
An Act further 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-third Year of the Republic of India as follows:-
* Received the assent of the President on the 3rd June 1973, first published in the Tamil Nadu Government Gazette Extraordinary on the 6th June 1973 Vaikasi 24, Piramathisa (2004-Tiruvallwar Andu)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 12th December, 1972, Part IV-Section 3, Pages 551-552.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Urban Lend Tax (Amendment) Act, 1972.
(2) It shall be deemed to have come into force on the 1st July, 1972.
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.- [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).]
14. Act to override the provisions of the principal Act.- The previsions of this Act shall have effect notwithstanding anything contained in the principal Act.