Section 4(1) in Land Acquisition (Tamil Nadu Amendment) Act, 1996
(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;
