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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(b) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

(b)such sum or sums, if any, as may be found necessary to compensate the person interested for all or any of the following matters, namely:-
(i)pecuniary loss due to requisitioning; and
(ii)damages (other than normal wear and tear) caused to the motor vehicle during the period of requisition, including the expenses that may have to be incurred for restoring the motor vehicle to the condition in which it was at the time of requisition.