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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(5) in Tamil Nadu Local Authorities Entertainments Tax Act, 2017

(5)The entertainments tax on television exhibition shall be collected at the following rates, namely:-
(a) within the limits of the MunicipalCorporations of Chennai, Madurai, Coimbatore, Tiruchirappalli,Tirunelveli, Salem, Tiruppur, Erode, Vellore, Thoothukudi,Thanjavur and Dindigul or any other Corporation that may beconstituted under any law for the time being in force. six thousand rupees per month.
(b) within the limits of the Municipalitiesconstituted under the Tamil Nadu District Municipalities Act,1920 (Tamil Nadu Act V of 1920). three thousand rupees per month.
(c) within the limits of Town Panchayatsconstituted under the Tamil Nadu District Municipalities Act,1920 (Tamil Nadu Act V of 1920). one thousand and five hundred rupees per month.
(d) within the limits of Village Panchayatsconstituted under the Tamil Nadu Panchayats Act, 1994 (Tamil NaduAct 21 of 1994). one thousand rupees per month.