Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2009 34 of 2009 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 20-B Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2009 34 of 2009 An Act further to amend the Tamil Nadu Motor Vehicles Taxation Act, 1974. Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixtieth Year of the Republic of India as follows:- - 1. Received the Assent of the Governor of Tamil Nadu on August 12, 2009 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.211, page 129, dated August 17, 2009. 2. Vide L.A. Bill No.29 of 2009 -- Published in T.N. Govt. Gazette, Extra., Part IV, Section 1, Issue No. 179, pages 135-136, dated July 20, 2009. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Motor Vehicles Taxation (Second Amendment) Act, 2009. (2) It shall come into force on such date as the Government may, by notification, appoint. 2. Amendment Of Section 20-B :- In Section 20-B of the Tamil Nadu Motor Vehicles Taxation Act, 1974, the following Proviso shall be added, namely:-- "Provided that, no Appeal against the direction of the Licensing Officer under Section 15-A shall be entertained unless it is accompanied by satisfactory proof of the payment of fifty per cent of the tax as so directed to be paid by the Licensing Officer.".