- While forwarding case to government for issue of notification under Section 4 of the Act, the collector shall furnish the notification, and pass orders in form B. Except in cases of government Departments, the collector should ensue that at least two-third of estimated compensation of land and a sum equal to 2 ½ % thereon towards cost of acquisition are deposited before he sends recommendation for a notification under Section 4 to the State Government.
