Section 53 in Tamil Nadu Hackney Carriage Act, 1911
53. [ Discharge of functions of Commissioner or Deputy Commissioner in mufassal. [Substituted by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).]
- Upon the extension of this Act to any town or place under sub-section (3) of section 1, the [State Government] shall appoint persons by name or by official designation to perform the functions of the Commissioner [or the Deputy Commissioner] [Inserted by section 19 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1964 (Tamil Nadu Act 21 of 1964.)] under this Act.]
