Section 1 in Tamil Nadu Entertainments Tax Act, 1939
1. Short title, extent and commencement.
(1)This Act may be called the [Tamil Nadu] [Substituted by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Entertainments Tax Act, 1939.(2)It extends to the whole of the [State of Tamil Nadu] [Substituted for 'Provincial Government' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)This section shall come into force at once, and the rest of this Act shall come into force on such date as the [State] [Substituted for 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.
