Section 5 in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
5. No right to compensation for termination of office. -
No person who ceases to exercise any power of management or control in relation to the undertaking of the Company by reason of the provisions contained in clause (a) of sub-section (1) of section 4, shall be entitled to claim any compensation on that account:Provided that nothing contained in this section shall affect the right of any such person to recover from the Company moneys recoverable otherwise than by way of such compensation.
