Section 4 in Land Acquisition (Tamil Nadu Amendment) Act, 1961
4. Application of the Act to pending cases of acquisition.
- The provisions of section 3 shall apply also to every case in which proceedings have been started before the commencement of this Act for the acquisition of any land for the execution of any housing schemes, provided that no award has been made by the Collector under section 11 of the Land Acquisition Act, 1894 (Central Act I of 1894), before such commencement.
