Section 78(1) in Tamil Nadu District Municipalities Act, 1920
(1)Every municipal council may levy -(a)a property tax;(b)[] [Clause (b) was omitted and clauses (c) to (f) were re-lettered as (b) to (e) respectively by section 59(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] a profession tax;(c)[] [Clause (b) was omitted and clauses (c) to (f) were re-lettered as (b) to (e) respectively by section 59(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] a tax on carriages and animals;(d)[] [Clause (b) was omitted and clauses (c) to (f) were re-lettered as (b) to (e) respectively by section 59(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] a tax on cars.(dd)[ a tax on advertisements other than advertisements published in the news papers and advertisements broadcast by radio or television.] [Inserted by the Tamil Nadu Municipal Law (Amendment) Act, 1998 (Tamil Nadu Act 51 of 1998)](e)[xxx] [This clause was omitted by Schedule I to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).]
