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State of Tamilnadu - Section
Section 133 in The Coimbatore City Municipal Corporation Act, 1981
133. to 141.
[x x x] [Sections 133 to 141 repealed by section 31 of Tamil Nadu Tax on Professions, Trades, Callings and Employments Act, 1992 (Tamil Nadu Act 24 of 1992).]| 133 to 141.- Consequent on the enactment of the Tamil Nadu Tax on Professions, Trades, Callings and Employments Act, 1992. (Tamil Nadu Act 24 of 1992) with effect from 1-4-1992, sections 133 to 141 of the Coimbatore City Municipal Corporation Act, 1981 were repealed by the said Act. Again the Tamil Nadu Tax on Professions, Trades, Callings and Employments Act, 1992 was repealed in its application to the Coimbatore City Municipal Corporation by section 169-1 of the Coimbatore City Municipal Corporation Act, 1981, which was inserted by the Tamil Nadu Municipal Laws (Second Amendment) Act, 1998 (Tamil Nadu Act 59 of 1998). Further, a new Chapter V-A under the heading Tax on profession, trade, calling and employment containing sections 169-A to 169-1 were inserted by the Tamil Nadu Municipal Laws (Second Amendment) Act, 1998 (Tamil Nadu Act 59 of 1998) with effect from 1-10-1998. As on date those provisions, namely, sections 169-A to 169-1 are now in force. |