Section 10A(1) in Tamil Nadu Entertainments Tax Act, 1939
(1)The authority prescribed under sub-section (1) of section 7-A shall have the power of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 ([Tamil Nadu] Act II of 1864)[***] [ Words 'and the Madras City Land Revenue Act, 1851 (Central Act XII of 1851), as amended by the Madras City Land Revenue (Amendment) Act, 1867 (Tamil Nadu Act VI of 1867)' was omitted by section 5 of the Tamil Nadu Entertainments Tax (Amendment) Act, 1971 (Tamil Nadu Act 47 of 1971).] for the purpose of recovery of [any amount due under this Act] [Substituted for the words 'any tax due under this Act' by section 3 of the Tamil Nadu Entertainments Tax (Amendment) Act, 1966 (Tamil Nadu Act 20 of 1966).].
