Report No. 149

Section 167:

6. For section 167, as existing at present, substitute the following:

"167. Application of other Acts excluded.-Notwithstanding, anything contained in the Fatal Accidents Act, 1855 or the Workmen's Compensation Act, 1923 or the Employees' State Insurance Act, 1948 or any other law for the time being in force, the provisions of this Act alone and no other shall apply where the claim made for compensation is in respect of the death of, or bodily injury to, any person caused by or arising out of the use of a motor vehicle in a public place."

(Para 9.5)