Section 117 in The Madurai City Municipal Corporation Act, 1971
117. Continuance of the levy of pilgrim tax.
- If the tax mentioned in section 79 of the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) was immediately before the commencement of the Constitution, being lawfully levied by the council of the Madurai Municipality such tax may continue to be levied by the council of Madurai Corporation on persons travelling by railway from any station notified under section 163 in or near the City:Provided that no portion of the proceeds of any such tax shall be expended for purposes other than making arrangements for the health and comfort of the pilgrims or the improvement or development of the City.
