Tamil Nadu Urban Land Tax (Amendment) Act, 1986*
| [Tamil Nadu Act No. 54 of 1986] | [12th August, 1986] |
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 Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 12th August, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title.- This Act may be called the Tamil Nadu Urban land Tax (Amendment) Act, 1986.
2. Amendment of Tamil Nadu Act 12 of 1966.- In the Tamil Nadu Urban Land tax Act, 1966 (Tamil Nadu Act 12 of 1966) hereinafter referred to as the principal Act, for the words "Board of Revenue" wherever they occur, the words "Commissioner of Land Reforms" shall be substituted.
3. Amendment of section 2, Tamil Nadu Act 12 of 1966.- In section 2 of the principal Act, in clause (4), for the word "Commissioner" in two places where it occurs, the word "Director" shall be substituted.
4. Amendment of section 3, Tamil Nadu Act 12 of 1966.- In section 3 of the principal Act,-
(1) in sub-section (1), in clause (b), for the word "Commissioner" the word "Director" shall be substituted;
(2) in sub-section (2), in clause (a), for the word "Commissioner", the word "Director" shall be substituted;
(3) in sub-section (3-B), for the words "The Commissioner" the words "the Director" shall be substituted.
5. Amendment of section 12, Tamil Nadu Act 12 of 1966.- In section 12 of the principal Act, (including the heading), for the word "Commissioner" in two places where it occurs, the word "Director" shall be substituted.
6. Amendment of section 20, Tamil Nadu of 12 of 1966.- In section 20 of the principal Act,-
(1) in sub-section (2), for the words "the Commissioner" in two places where they occur, the words "the Director" shall be substituted;
(2) in sub-section (5), for the word "Commissioner", the word "Director" shall be substituted.
7. Amendment of section 30, Tamil Nadu Act, 12 of 1966.- In section 30 of the principal Act,-
(1) for the word "its" wherever it occurs, the word "his" shall be substituted;
(2)(a) in sub-section (1)-
(i) for the word "itself", the word "himself" shall be substituted;
(ii) for the words "it may pass", the words "he may pass" shall be substituted;
(b) in sub-section, (3), in the proviso, for the words "if it is satisfied", the words "the is satisfied" shall be substituted.
8. Amendment of section 33, Tamil Nadu Act 12 of 1966.- In section 33 of the principal Act, in sub-section (1), for the words "the Commissioner" in two places where they occur, the words the "the Director" shall be substituted.
9. Amendment of section 36, Tamil Nadu Act 12 of 1966.- In section 36 of the principal Act, for the words "the Commissioner" the words "the Director" shall be substituted.
10. Amendment of section 37, Tamil Nadu Act 12 of 1966.- In section 37 of the principal Act, for the words "the Commissioner", the words "the Director" shall be substituted.
11. Amendment of section 39, Tamil Nadu Act 12 of 1966.- In section 39 of the principal Act, for the words "the Commissioner", the words "the Director" shall be substituted.
12. Amendment of section 40, Tamil Nadu Act 12 of 1966.- In section 40 of the principal Act, for the words "the Commissioner", the words "the Director" shall be substituted.
13. Construction of references.- In the application of any rule, by law, regulation, notification, form or order made or issued under the principal Act, any reference to the Board of Revenue and Commissioner of Urban Land Tax shall, unless the context otherwise requires, be deemed to be a reference to the Commissioner of Land Reforms and Director of Urban Land Tax, respectively.