Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2008*
| [Tamil Nadu Act No. 29 of 2008] | [25th May, 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:-
* Received the assent of the Governor on the 25th May, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the 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.
2. Insertion of new section 16-A.- After section 16 of the Tamil Nadu Motor Vehicles Taxation Act, 1974 (Tamil Nadu 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.".