Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 5 in Tamil Nadu Requisitioning of Motor Vehicles Act, 1970 5. Rights over the requisitioned motor vehicle. - All motor vehicles requisitioned under section 3, shall be used for such purposes as may be mentioned in the notice of requisition.
