Section 13B in Tamil Nadu Places of Public Resort Act, 1888
13B. Distribution of income derived by municipalities from outside municipal limits.
- Where, by virtue of section 13-A, a municipal council derives any income under this Act from any area outside the municipal limits, such income shall be distributed between the municipal council and the local authority or authorities having jurisdiction over such area, in such manner as the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may specify in rules made under this Act.
