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[Cites 0, Cited by 0] [Section 303(2)] [Section 303] [Entire Act]

State of Tamilnadu - Subsection

Section 303(2)(n) in Tamil Nadu District Municipalities Act, 1920

(n)[ for regulating the sharing between local authorities in the [State of Tamil Nadu] [This clause was substituted for the original clause by section 123(iv) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] of the proceeds of the profession tax, [xxx] [The words 'surcharge on income-tax' were omitted by the Adaptation Order of 1937.] tax on carriages and animals, tax on carts, [xxx] [The word 'tolls' was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] and other taxes or income, levied or obtained under this or any other Act;]