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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(i) in Tamil Nadu Entertainments Tax Act, 1939

(i)for authorizing any local authority to collect the entertainments tax [*] [Words 'on behalf of the Provincial Government' were omitted by section 6 of the Tamil Nadu Entertainments Tax Act, 1947 (Tamil Nadu Act XXVII of 1947), which came into force on 1st January 1948.] in the area within the jurisdiction of the local authority or any part of such area, [*] [Words 'for the payment of a commission to the local authority for making the collection ' were omitted by the Tamil Nadu Entertainments Tax Act, 1947 (Tamil Nadu Act XXVII of 1947), which came into force on 1st January 1948.] and for the powers to be exercised by the officers of the local authority in connection with such collection;