Section 15(2) in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
(2)Where in pursuance of sub-section (1), any stage carriage is transferred to any corporation or company owned by the Government, the permit in respect of such stage carriage shall, notwithstanding anything contained in the Motor Vehicles Act, be deemed to have been transferred in favour of such corporation or company and such permit shall be valid for the unexpired period thereof. After the expiry of the said period, such corporation or company shall be exclusively entitled to the renewal of such permit and an application for such renewal may be made by the corporation or company at any time before the expiry of the said permit and the period specified in clause (a) of sub-section (2) of section 58 [of the Motor Vehicles Act] [See now Motor Vehicles Act, 1988.], shall not apply to such application.
