Tamil Nadu Urban Land Tax (Amendment) Act, 1997*
| [Tamil Nadu Act No. 26 of 1997] | [9th May, 1997] |
An Act further to amend the Tamil Nadu Urban Land Tax Act, 1966
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Urban Land Tax (Amendment) Act, 1997.
(2) it shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Urban Land Tax Act, (hereinafter referred to as the principal Act), (2), 1966 (Tamil Nadu Act 12 of 1966), in sub-section for the expression "a Judicial Officer not below the rank of Subordinate Judge", the expression "an Officer net below the risk of District Revenue Officer" shall be substitution.
3. Amendment of section 20.- In section 20 of the principal Act, sub-section (6) shall be omitted.
4. Amendment of section 30.- In section 39 of the principal Act, in sub-section (1), the expression "(not being a proceeding in respect of which an appeal lies to the Tribunal under section 20)" stall be omitted.