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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(11) in Tamil Nadu Local Authorities Entertainments Tax Act, 2017

(11)"local authority" means,-
(a)a municipal corporation established under any law for the time being in force;
(b)a municipality or town panchayat constituted under the Tamil Nadu District Municipalities Act, 1920;(Tamil Nadu Act V of 1920) or
(c)a village panchayat constituted under the Tamil Nadu Panchayats Act, 1994,(Tamil Nadu Act 21 of 1994) in whose jurisdiction the entertainment is provided;