Section 1 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
1. Short title, extent, commencement and application.
(1)This Act may be called the Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992.(2)It extends to the whole of the State of Tamil Nadu.(3)The provisions of this Act (except sections 6 and 7) shall be deemed to have come into force on the 4th June 1976 and remain in force upto and inclusive of the 30th June 1990 and section 6 shall be deemed to have come into force on the 1st July 1990:Provided that the provisions of this Act so far as they relate to section 6, shall be deemed to have continued in force on and from the 1st July 1990.(4)It shall apply only in relation to draft schemes, approved schemes and notified routes.
