Section 2 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"award" means any award of an arbitrator made under section 7;(b)"competent authority" means the Commissioner of Police in the City of Madras and the District Collector elsewhere;(c)"Government" means the State Government;(d)"motor vehicle" shall have the same meaning as in clause (18) of section 2 of the Motor Vehicles Act 1939 (Central Act IV of 1939) and includes-(i)any movable property ancillary or incidents to the maintenance and control of such motor Vehicles and(ii)any right in or over such motor vehicle on movable property;(e)the expression "person interested" in relation to any motor vehicle, includes all persons claims entitled to claim, an interest in the compensation payable on account of the requisitioning of that motor vehicle under this Act.
