Section 80A in Tamil Nadu District Municipalities Act, 1920
80A. [ Saving for certain provisions of the Constitution. [Section 80A was section was inserted by the Adaptation Order of 1937.]
- Nothing in this Part of this Act shall authorise a municipal council to levy any tax which the [State] Legislature has no power to impose in the [State] [This word was substituted for the word 'Province' by the Adaptation Order of 1950] under [the Constitution] [These words were substituted for the words 'the Government of India Act, 1935' by the Adaptation (Amendment) Order of 1950.]:Provided that a municipal council which immediately before the commencement of [the Constitution] [These words were substituted for the words 'Part III of the said Act' by the Adaptation (Amendment) Order of 1950] was lawfully levying any such tax under this Part of this Act as then in force, may continue to levy that tax until provision to the contrary is made by [Parliament by law] [These words were substituted for the words 'the Central Legislature' by the Adaptation (Amendment) Order of 1930.].]Property Tax
