The Tamil Nadu Electricity Duty (Validation) Act, 1970

 
DISCLAIMER: This document is being furnished to you for your information by PRS 
Legislative Research (PRS).  The contents of this document have been obtained from sources 
PRS believes to be reliable.  These contents have not been independently verified, and PRS 
makes no representation or warranty as to the accuracy, completeness or correctness.  In 
some cases the Principal Act and/or Amendment Act may not be available.  Principal Acts 
may or may not include subsequent amendments.  For authoritative text, please contact the 
relevant state department concerned or refer to the latest government publication or the 
gazette notification.  Any person using this material should take their own professional and 
legal advice before acting on any information contained in this document.  PRS or any persons 
connected with it do not accept any liability arising from the use of this document.  PRS or any 
persons connected with it shall not be in any way responsible for any loss, damage, or distress 
to any person on account of any action taken or not taken on the basis of this document. 
 
 
 
 
 
The Tamil Nadu Electricity Duty (Validation) Act, 1970 
 
Act 24 of 1970 
 
 
 
 
 
 
 
 
Keyword(s): 
Duty, Repealed Act 
 
I 750 i. Ectri~ity DW (Validation) El970 : TIN. 1 Act 2 
THE TAMIL !NADU ELECTRICITY pUTY 
' (VALIDATION) ACT, 1970. $+ 
[Received the assent of the Governor on the 30th September 
1970, first publhhed in the Tamil Nadu Government 
Gazdte ax3 raordinory, on the 3rd October 1970; (&vim 
11, 18921.J 
' 
* ' An Act to ;ulidate the levy and collection $ saka 
of electrical energy, Mder the Travancore- CocWn Electrl- 
city Duty Act, 1950. .. , 
< ii 
RB it enacted by the h/t:islature of the State of ~amil ~ad'u 
in the Twenty-first. Year of the Republic of India as 
I~?WS :- i . :( 
molt title. 1. This Act may be called the Tamil Nadu '~lectricit~ 
Duty ('Validation) Act. 1970. i J ,. 
I 
I t *I. 
4 
Dtbiaitibas. 2.1 n this Act, unless the context otherwise requires,-- : .: 
I., 
. * 
8 
(1) "duty" means the duty on sale of electrical energy; :f 
. d 
1' ** 
I 
*For Statemaat of Objects and RC~SOIIS, 
' . s-.i +I '.merit 8azew P!rdinary. dated tb 26th Aumst, JPTO, .bd f Vv- 
uii ; fi,, L;..'W~Q~?, L -8) :i?%:j.:*j 
- 
TS. Act 24] Ucctricit): Du?y (YWb) 
.and collection of such duty had bebn included in, 
ion and this section had been 
when such duty was levied or 
things done or taken ' 
son in connection with the 
, shall, for all purposes, 
lways been, done or taken 
(b) no suit or other proceeding shall be maintained 
refund of any duty, so 
5:- (c). no court shall enforce any decree or order 
ecting the refund of any duty so paid ; and 
e recovered in the manna 
and the rules made: there- 
it is hereby declared 
be construed as pre- 
refund of any duty paid 
e from him under the 

‹ Prev All Tamil Nadu acts Next ›