Section 19 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
19. Settlement of disputes.
- If any dispute arises regarding the number of stage carriage permits held by any fleet operator on the 19th June 1971 or on any date subsequent to the 19th June 1971, such dispute shall be decided by the Government, whose decision shall be final:Provided that before making such decision, the fleet operator shall be given a reasonable opportunity of being heard.
