Section 2 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
2. Amendment of section 4.
- In the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter referred to as the principal Act), in section 4,-(1)in sub-section (1),-(a)for the expression "Whenever it appears to the appropriate Government", the expression "Subject to the provisions of sub-section (1-A), whenever it appears to the Collector or the Commissioner of Land Administration or the Government, as the case may be," shall be substituted;(b)the following Explanation shall be added at the end, namely:-"Explanation. - For the purpose of this sub-section, the publication of notification in the Official Gazette, the publication of such notification in two daily newspapers and the giving of public notice,-(a)may precede each other;(b)shall be completed within a period of sixty days. The period of sixty days shall be reckoned from the date of publication of notification in the Official Gazette or the date of publication of such notification in two daily newspapers or the date of giving public notice, whichever is earlier.";(2)after sub-section (1), the following sub-section shall be inserted, namely:-"(1-A) The notification under sub-section (1) shall be published by-(a)the Collector in respect of land not exceeding ten acres in extent the value of which does not exceed rupees five lakhs;(b)the Commissioner of Land Administration in respect of land not exceeding twenty acres in extent the value of which exceeds rupees five lakhs, but does not exceed rupees twenty lakhs; and(c)the Government in other cases.";(3)in sub-section (2), for the words "by such Government", the words "by such Collector or Commissioner of Land Administration or Government, as the case may be," shall be substituted.
