Section 7(1) in Land Acquisition (Tamil Nadu Amendment) Act, 1996
(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; ";
