Section 6 in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
6. Management to revert to the Company. -
Upon the expiration of the period of [nine years] [Words first substituted by W.B. Act 19 of 1972, W.B, Act 40 of 1973, W.B. Act' 52 of 1974, respectively, and finally the words within the square brackets substituted for the words 'eight years' by W.B. Act 33 of 1975.] from the date of publication of the order issued under sub-section (1) of section 3 or upon its earlier cancellation by the State Government under the proviso to sub-section (2) of the said section, the management of the undertaking of the Company shall revert to the Company.
