Section 2 in Land Acquisition (Tamil Nadu Amendment) Act, 1999
2. Amendment of section 4.
- In the Land Acquisition Act, 1894, in section 4, in sub-section (1-A), for clauses (a) and (b), the following clauses shall be substituted, namely:-"(a) the Collector in respect of land not exceeding forty acres in extent the value of which does not exceed rupees twenty-five lakhs;(b)the Commissioner of Land Administration in respect of land not exceeding seventy-five acres in extent the value of which exceeds rupees twenty-five lakhs, but does not exceed rupees fifty lakhs; and".
