Section 25 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
25.
-A. Payment of enhanced compensation in certain cases. - Notwithstanding anything contained in this Act or in any other law for the time being in force or any contract, in cases where the acquisition is not made for the Government and the compensation awarded under section 25 or section 28-A or section 54, is in excess of the amount awarded by the Collector under section 11, the excess amount so awarded including the interest, if any, payable under section 28, shall be paid by the person or authority for whom the acquisition is made.".
