Section 80 in Tamil Nadu District Municipalities Act, 1920
80. Notification of new taxes.
- When a municipal council shall have determined subject to the provisions of sections 78 and 79 to levy any tax [xxx] [The words 'or toll' were omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act 1931 (Tamil Nadu Act III of 1931).] for the first time or at a new rate, the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933).] shall forthwith publish a notification in the district gazette and by beat of drum specifying the rate at which, [the date from which and the period of levy, if any, for which such tax [xxx] [These words were substituted for the words 'the tax or toll will be levied from a day to be specified in the notification' by section 61 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] shall be levied].
