Section 9(2) in Tamil Nadu Land Acquisition Laws (Revival of Operation, Amendment and Validation) Act, 2019
(2)All rules, notifications, notices, orders, directions issued or any other proceedings initiated under the 2002 Act, except those relating to determination of compensation, which were in force immediately before the 26th day of September 2013 shall, for all purposes, be deemed to have been revived on and from the 26th day of September 2013.
