Section 14(2) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(2)If any dispute arises as to whether any property referred to in sub-section (2) of section 3 was on the notified date being exclusively used for the maintenance or repair of, or otherwise in connection with the services of, stage carriages, such dispute shall be decided by the authorised officer in accordance with such procedure as may be prescribed.
