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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(1) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971

(1)The Government shall, immediately after the vesting of the acquired property under section 3, by order transfer the whole of the said property in favour of such corporation or company owned by the Government as the Government may specify in such order.