175A. [ Apportionment of Entertainments Tax among Panchayats. [Section 175-A inserted by Tamil Nadu Panchayats (Third Amendment) Act, 2007 (Tamil Nadu Act 23 of 2007) w.e.f. 8th June 2007.]
- Notwithstanding anything contained in section 13 of the Tamil Nadu Entertainments Act, 1939 (Tamil Nadu Act X of 1939) so far as Panchayats are concerned, ten per cent of the proceeds of the tax under section 4, section 4-F and section 4-H of that Act collected every year shall be credited to the Government and the balance of ninety per cent shall be distributed among Village Panchayats, Panchayat Union Councils and District Panchayats in such proportions as the Government may fix.]
