Section 3(1) in Land Acquisition (Tamil Nadu Amendment) Act, 1961
(1)In section 23 of the said Act,- (a) in sub-section (1),(i)for clause first, the following clause shall be substituted, namely:-"first, the market value of the land at the date of the publication of the notification under section 4, sub-section (1), or an amount equal to the average market value of the land during the five years immediately preceding such date, whichever is less;"(ii)in clause fifthly, the word "and" occurring at the end shall be omitted;(iii)in clause sixthly, the word "and" shall be added at the end; and(iv)after clause sixthly, the following clause shall be added, namely:-"seventhly, the use to which the land was put at the date of the publication of the notification under section 4, sub-section (1).";(b)in sub-section (2), for the words "fifteen per centum", the words "five per centum" shall be substituted. (2) In section 24 of the said Act,-(i)in clause sixthly, the word "or" occurring at the end shall be omitted;(ii)in clause seventhly, the word "or" shall be added at the end; and(iii)after clause seventhly, the following clause shall be added, namely:-"eighthly, any increase to the value of the land acquired by reason of its suitability or adaptability for any use other than the use to which the land was put at the date of the publication of the notification under section 4, sub-section (1)."
