Section 6 in Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Act, 1971
6. Payment of compensation.
- The amount of compensation determined under section 5 shall [after the deduction, if any, made under this Act] [Inserted by section 2 of the Tamil Nadu Fleet Operators Stage Carriages (Acquisition) Amendment Act, 1972 (Tamil Nadu Act 30 of 1972), which was deemed to have come into force on the 7th December 1971.] be paid to the person interested after giving reasonable notice to all the persons interested.
