Section 4(2) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
(2)Before publishing a notice under sub-section (1), the District Collector or any officer authorised by the District Collector in this behalf, shall call upon the owner or any other person, who, in the opinion of the District Collector or the officer so authorised maybe interested in such land, to show cause why it should not be acquired.
