Section 10(2) in Tamil Nadu Entertainments Tax Act, 1939
(2)[ Without prejudice to the provisions of sub-section (1), and notwithstanding anything contained in any other law for the time being in force, any tax assessed on, or any other amount due under this Act from, the proprietor shall, subject to the claims of the Government in respect of land revenue, have priority over all other claims against the property of the said proprietor.] [Added by section 4(b) of the Tamil Nadu Entertainments Tax (Amendment) Act, 1971.]]
