Section 9(3) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(3)The option referred to in sub-section (1) shall be exercised by the person interested before the expiry of a period of three months from the notified date (or within such further time, not exceeding three months, as the Government may, on the application of the person interested, allow) and the option so exercised shall be final and shall not be altered or rescinded after it has been exercised.
