Section 2 in Tamil Nadu Motor Vehicles (Special Provisions) Act, 1992
2. Definition.
- In this Act, unless the context otherwise requires, -(a)"approved scheme" means a scheme approved under section 100 of the Motor Vehicles Act;(b)"draft scheme" means a scheme published under section 99 of the Motor Vehicles Act;(c)"Motor Vehicles Act" means the Motor Vehicles Act, 1988 (Central Act 59 of 1988);(d)the expression "notified route" shall have the same meaning as in section 100 of the Motor Vehicles Act;(e)words and expressions used herein and not defined, but defined in the Motor Vehicles Act shall have the meanings, respectively, assigned to them in that Act.
