Section 120 in The Coimbatore City Municipal Corporation Act, 1981
120. Saving for certain provisions of the Constitution.
- Nothing in this Chapter shall authorize the council to levy any tax which the State Legislature has no power to impose in the State under the constitution:Provided that any such tax which, immediately before the commencement of the constitution, was being lawfully levied by council may continue to be levied until provisions to the contrary is made by Parliament by law.The Property TaxIn Tamil Nadu Municipal Laws (Second Amendment) Act, 1997 (Tamil Nadu Act 65 of 1997) as amended by the Tamil Nadu Municipal Laws (Amendment) Act, 1998 (Tamil Nadu Act 34 of 1998), the provisions of sections 121 to 132 of the Coimbatore City Municipal Corporation Act, 1981 were substituted by sections 121 to 129 but those provisions have not been given force. Hence, the following old provisions only are now in force.
