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TAMIL NADU DUTY ON TRANSFERS OF PROPERTY (IN MUNICIPAL AREAS) AMENDMENT ACT, 2010
T.N. ACT NO.37/2010
TAMIL NADU DUTY ON TRANSFERS OF PROPERTY (IN MUNICIPAL AREAS) AMENDMENT ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on November 27, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.363, pages 227, dated November 29, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.30/2010 – 2010 (2) CTAR page 1.143.
An Act to amend the Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-first Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Amendment Act, 2010.
(2) It shall be deemed to have come into force on the 13th day of September 2010.
2. Amendment of Section 5.— The Proviso to Section 5 of the Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Act, 2009 (Tamil Nadu Act 32 of 2009) (hereinafter referred to as the principal Act) shall be omitted.
3. Repeal and Saving.— (1) The Tamil Nadu Duty on Transfers of Property (in Municipal Areas) Amendment Ordinance, 2010 (See T.N. Ordinance 4/2010 — 2010 (2) CTAR page 1.131) (Tamil Nadu Ordinance 4 of 2010), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
