Section 18(3) in Tamil Nadu Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2017
(3)If the amount of award compensation for land to be paid is more than Rupees two crores, but not more than Rupees eight crores and if the amount of award compensation including rehabilitation and resettlement benefits, to be paid is more than Rupees five crores, but not more than Rupees twenty crores, the Collector shall make an award after getting the prior approval of the Commissioner of Land Administration.
