Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 5 in The Tamil Nadu Coinage (Alteration of References) Act, 1960

5. In the Fifth Schedule-

(i)for the words "Eight annas" and "Twelve annas" wherever they occur,, the words "Fifty naye paise" and "Seventy-five naye paise" shall respectively be substituted;
(ii)for the words "eight annas" wherever they occur,, the words "fifty naye paise" shall be substituted;
(iii)for the words "Four annas", the words "Twenty-five naye paise" shall be substituted.
[Tamil Nadu] [Substituted for the expression 'Madras Acts' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1970.] Acts
1888 III The Madras City Police Act, 1888. (This Amendment has been incorporated in theprincipal Act.)
1920 VIII The Tamil Nadu Elementary Education Act, 1920. Do.
1934 X The Tamil Nadu Co-operative Land Mortgage BanksAct, 1934. Do.
1938 IV The Tamil Nadu Agriculturists Relief Act, 1938. Do.
1939 V The Tamil Nadu Electricity Duty Act, 1939. Do.
1947 XXXVI The Tamil Nadu Shops and Establishments Act,1947. Do
1948 XXIV The Tamil Nadu Public Libraries Act, 1948. (This amendment has been incorporated in theprincipal Act.)
1952 XVI The Tamil Nadu Motor Vehicles (Taxation ofPassengers and Goods) Act, 1952. Do.
1955 XIV5 The Tamil Nadu Court-fees and Suits ValuationAct, 1955. Do.
Travancore-Cochin Acts
1950 XXII The Travancore Cochin Agricultural Income-taxAct, 1950. 1. For section 37, the following section shallbe substituted, namely:-
    "37. Tax to be computed to the nearest nayepaise. - In the determination or computation of the amount of taxor a refund payable under this Act, any fraction of a naye paisaless than half a naye paisa shall he disregarded and any fractionof a naya paisa equal to, or exceeding, half a naye paisa shallbe regarded as one naye paisa." 2. In the Schedule- (i) inPart I, for items 1 to 5, the following items shall besubstituted, namely:- Rate  
    "1. On the First Rs. 1,500 of the totalagricultural income Nil
    2. On the next Rs. 3,500 of the totalagricultural income. Five naye paise in the rupee.
    3. On the next Rs. 5,000 of the totalagricultural income. Ten naye paise in the rupee.
    4. On the next Rs. 5,000 of the totalagricultural income. Twenty naye paise in the rupee.
    5. On the balance of the total agriculturalincome. Twenty-five naye paise in the rupee."
    (ii) in Part II-  
    (a) in Paragraph A, for items 1 to 7, thefollowing items shall be substituted, namely:- Rate  
    "1. On the First Rs. 25,000 of the totalagricultural income. Nil.
    2. On the next Rs. 15,000 of the totalagricultural income. Ten naye paise the rupee.
    3. On the next Rs. 15,000 of the totalagricultural income. Fifteen naye paise in the rupee.
    4. On the next Rs. 15,000 of the totalagricultural income. Twenty naye paise in the rupee.
    5. On the next Rs. 15,000 of the totalagricultural income. Thirty naye paise in the rupee
    6. On the next Rs. 15,000 of the totalagricultural income. Thirty-five naye paise in the riipee.
    7. On the balance of the total agriculturalincome. Forty naye paise in the rupee.".
955 XV The Travancore-Cochin Land Tax Act, 1955. In sub-section (1) of section 5, for the words"three pies" the words "two naye paise" shallbe substituted.