Section 7 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
7. Amendment of section 18.
- In section 18 of the principal Act,-(1)in sub-section (2), for the words "the application shall state the grounds on which objection to the award is taken", the following shall be substituted, namely:-"The application shall state-(a)the grounds on which the objection to the award is taken; and(b)if it relates to the enhancement of compensation, the exact amount required to be enhanced; ";(2)after sub-section (2), the following sub-section shall be substituted, namely:-(3)Notwithstanding anything contained in this Act or in the Code of Civil Procedure, 1908 (Central Act V of 1908), or in any other law for the time being in force or in any contract, the applicant shall, if such application relates to the amount of compensation and if the acquisition is not made for the Government, implead the person or authority, as the case may be, for whom the acquisition is made, as a party in such application.".
