Section 7 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
7. Pending applications, and appeals for grant of new permits to abate.
- Notwithstanding anything contained in any law for the time being in force, every application for grant of new permit on a notified route and all appeals arising therefrom or relating thereto, made or preferred before the date of publication of this Act in the Tamil Nadu Government Gazette, and pending before any Court with any office authority or Tribunal constituted under the Motor Vehicles Act, on the said date shall abate.
