Section 4 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
4. Amendment of section 6.
- In section 6 of the principal Act,-(1)in sub-section (1),-(a)after the words "appropriate Government", the words "or the Commissioner of Land Administration, as the case may be," shall be inserted;(b)after the words "to certify its orders", the words "or under the signature of the Commissioner of Land Administration, as the case may be" shall be inserted;(2)in sub-section (2), the following Explanation shall be added at the end, namely:-"Explanation. - For the purpose of this sub-section, the publication of declaration in the Official Gazette, the publication of such declaration 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 declaration in the Official Gazette or the date of publication of such declaration in two daily newspapers or the date of giving public notice whichever is earlier.";(3)in sub-section (3), after the words "appropriate Government", the words "or the Commissioner of Land Administration, as the case may be," shall be inserted.
