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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(6)(c) in Tamil Nadu Entertainments Tax Act, 1939

(c)a township committee constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) or the Tamil Nadu Panchayats Act, 1958 [(Tamil Nadu Act XXXV of 1958)] [This Act was repealed by Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).], or the Mettur Township Act, 1940 [(Tamil Nadu Act XI of 1940)] [These Acts were repealed by Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).], or the Courtallam Township Act, 1954 [(Tamil Nadu Act XVI of 1954)] [These Acts were repealed by Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).] or the Bhavanisagar Township Act, 1954 [(Tamil Nadu Act XXV of 1954)] [These Acts were repealed by Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920).], or under any other law for the time being in force, or