Section 3 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
3. Published in Part IV-Section 3 of the Tamil Nadu Government Gazette Extraordinary, dated 17th August 1972.
Received the assent of the President on the 4th December 1971 and first published in Part IV-Section 4 of the Tamil Nadu Government Gazette Extraordinary, dated 7th December 1971.An Act to provide for the acquisition of stage carriages of fleet operators holding fifty or more stage carnage permits and for certain other matters connected therewith in the State of Tamil Nadu.Whereas under clauses (b) and (c) of article 39 of the Constitution of India, the State should, in particular, direct its policy towards securing that the ownership and control of the material resources of the community are so distributed as best to subserve the common good and that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment;And Whereas for that purpose it is expedient to nationalise the commanding heights of the economy;And Whereas it is necessary in the public interest to acquire all passenger transport divisions of fleet operators holding fifty or more stage carriage permits;Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-second Year of the Republic of India as follows:-
