Section 173 in Tamil Nadu Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act,-(i)in the Chennai City Municipal Corporation Act, 1919,-(a)in section 98, clause (f) shall be omitted;(b)sections 129 and 129-A shall be omitted;(c)in section 129-B, -(1)in sub-section (1), the expression "after the levy of the tax under section 129-A has been determined upon by the council" shall be omitted;(2)in sub-section (2),-(A)in clause (i), the expression "or" at the end shall be omitted;(B)clause (ii) shall be omitted;(d)in sections 129-D and 129-E, the expression "section 129-A or" shall be omitted;(e)sections 129-F and 326-CC shall be omitted;(f)in Schedule VII, the entries relating to section 129 shall be omitted;(ii)in the Tamil Nadu District Municipalities Act, 1920,-(a)in section 78, clause (dd) shall be omitted;(b)section 107-A shall be omitted;(c)in section 107-B,-(1)in sub-section (1), the expression "after the levy of the tax under section 107-A has been determined upon in the municipal council," shall be omitted;(2)in sub-section (2), clause (ii) shall be omitted;(d)in sections 107-D and 107-E, the expression "section 107- A or" shall be omitted;(e)sections 107-F and 285-CC shall be omitted;(iii)in the Madurai City Municipal Corporation Act, 1971,-(a)in section 115, clause (e) shall be omitted;(b)section 157 shall be omitted;(c)in section 158,-(1)in sub-section (1), the expression "after the levy of the tax under section 157 has been determined upon by the council" shall be omitted;(2)in sub-section (2), clause (ii) shall be omitted;(d)in sections 160 and 161, the expression "section 157 or" shall be omitted;(e)sections 162 and 410-CC shall be omitted;(iv)in the Coimbatore City Municipal Corporation Act, 1981, -(a)in section 117, clause (e) shall be omitted;(b)section 158 shall be omitted;(c)in section 159, -(1)in sub-section (1), the expression "after the levy of the tax under section 158 has been determined upon in the council," shall be omitted;(2)in sub-section (2), clause (ii) shall be omitted;(d)in sections 161 and 162, the expression "section 158 or" shall be omitted;(e)sections 163 and 410-CC shall be omitted;(v)in the Tamil Nadu Panchayats Act, 1994, -(a)section 172-A shall be omitted;(b)in section 172-B, the expression "after the levy of the tax under section 172-A as determined by the collector" shall be omitted;(c)in section 174, for the expression "sections 171, 172 and 172-A", the expression "sections 171 and 172" shall be substituted;(d)section 175-A shall be omitted.
