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TAMIL NADU MOTOR VEHICLES TAXATION (SECOND AMENDMENT) ACT, 2008
T.N. Act No.29/2008
TAMIL NADU MOTOR VEHICLES TAXATION (SECOND AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on May 25, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.162, page 99, dated May 27, 2008)
An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act 1974.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-Ninth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the
Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2008.
Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint. (Act has come into force w.e.f. June 19, 2008 – Vide G.O.(Ms.) No.715, Home (Transport-1), 19th June 2008, Notification No.II/2/HO/299(d)/2008 – As published in T.N. Govt. Gazette, Extra., Part II, Section 2, Issue No.192, page 1, dated June 19, 2008).
2. Insertion of new Section 16-A. — After Section 16 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (T.N. Act 13 of 1974), the following Section shall be inserted, namely:—
"16-A Special powers of Licensing Officer under Revenue Recovery Act.— The Licensing Officer shall have the powers of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864) for the purpose of recovery of any amount due under this Act.".
