Section 8 in Tamil Nadu Merged States (Laws) Act, 1949
8. Extension of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1931.
(1)The [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Motor Vehicles Taxation Act, 1931 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1931) as amended by subsection (2), is hereby extended to, and shall be in force in the merged States; and sections 4 to 7 shall apply in relation to that Act as if it had been included in the First Schedule.(2)The Act aforesaid shall be amended as follows : -(a)To section 2, clause (iii), the following words shall be added at the end, namely : -"and includes in the area which formerly formed part of the State of Pudukkottai, a panchayat constituted under any enactment for the time being in force in that area."(b)To section 19, the following Explanation shall be added, namely :-"Explanation. - The provisions of this section shall apply in relation to any area which formerly formed part of the State of Pudukkottai, Banganapallee or Sandur as if the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government had power to pay such compensation to the local bodies in the said area as the [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government may, by order determine."
