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

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State of Tamilnadu - Subsection

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

(d)"motor vehicle" shall have the same meaning as in clause (18) of section 2 of the Motor Vehicles Act 1939 (Central Act IV of 1939) and includes-

(i)any movable property ancillary or incidents to the maintenance and control of such motor Vehicles and

(ii)any right in or over such motor vehicle on movable property;