Section 99(2) in The Tamil Nadu Co-Operative Societies Act, 1983
(2)(a)Notwithstanding anything contained in sub-section (1), the Government may, if they are of opinion that it is necessary to acquire the lands specified in sub-section (1), at any time, acquire those lands by publishing in the Tamil Nadu Government Gazette, a notice to the effect that the,Government have decided to acquire the lands in pursuance of this sub-section:Provided that before publishing such notice, the Government shall call upon the owner of, or any other person who in the opinion of the Government may be interested in the lands to be acquired to show cause why the lands should not be acquired; and after considering the cause, if any, shown by any person interested in the lands and after giving the parties an opportunity of making their representations, the Government may pass such orders as they deem fit.(b)When a notice as aforesaid is published in the Tamil Nadu Government Gazette, the lands to which such notice relates shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the Government free from all encumbrances.
