2. In the Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994, in the Schedule, in Part II, in section 90,-

(A) for clause (a), the following shall be substituted, namely:-

'(a) in sub-section (1),-

(i) clauses (b) and (c) shall be omitted;

(ii) in clause (e), the word "and" occurring at the end, shall be omitted;

(iii) after clause (f), the following clause shall be inserted, namely:-

"(g) a tax on entertainments and amusements." ' ;

(B) for clause (b), the following shall be substituted, namely:-

'(b) in sub-section (6),-

(i) after the words and figures "Punjab Motor Vehicles Taxation Act, 1924," the words "as applicable to the Union territory of Chandigarh", shall be inserted;

(ii) clauses (d) and (e) shall be omitted.'.