Section 3(1)(a) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970

(a)shall call upon the owner or any other person who may be in possession of the motor vehicle by notice in writing (specifying therein the purpose of the requisition) to show cause, within seven days of the date of the service of such notice on him, why the motor vehicle should not be requisitioned; and

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State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970