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State of Tamilnadu - Section

Section 8 in Land Acquisition (Tamil Nadu Amendment) Act, 1996

8. Amendment of section 19.

- In section 19 of the principal Act, in sub-section (1), after clause (b), the following clause shall be inserted, namely:-"(bb) the name of the person or authority to be impleaded as a party in the proceedings of the Court where the acquisition is not made for the Government;".