Section 71 in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
71. Application of the Act to certain pending cases of acquisition.
(1)The provisions of this Act shall apply also to any case or cases in which proceedings have been started before the commencement of this Act for the acquisition of any land in a slum area under the Land Acquisition Act, 1894 (Central Act I of 1894) (here-in-after in this section referred to as the said Act), but no award has been made by the Collector under section II of the said Act before such commencement, as if -(i)the notification published under sub-section (1) of section 4 of the said Act, or(ii)the declaration made under section 6 of the said Act,(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served by the Government under the provision to section 17 of this Act.(2)Nothing contained in sub-section (1) shall apply in relation to any land unless and until after the Government have published a notice in the Tamil Nadu Government Gazette to the effect that the said land is required for any of the purposes specified in section 17 of this Act.
