Section 119 in The Madurai City Municipal Corporation Act, 1971
119. Saving for certain provisions of the Constitution.
- Nothing in this Chapter shall authorize the council to levy any ta x which the State Legislature has no power to impose in the State under the Constitution:Provided that any such tax which, immediately before the commencement of the Constitution, was being lawfully levied by council may continue to be levied until provisions to the contrary is made by Parliament by law.The Property TaxThe Tamil Nadu Municipal Laws (Second Amendment) Act, 1997 (Tamil Nadu Act 65 of 1997) as amended by the Tamil Nadu Municipal Laws 1 (Amendment) Act, 1998 (Tamil Nadu Act 34 of 1998) which are not incorporated in the principal Act, since date of coming into force of the said Act has not been so far notified. As on date, the following sections are only in force.
