Section 14 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
14. Insertion of new section 54-A.
- After section 54 of the principal Act, the following section shall be inserted, namely:-"54-A. Service of notice by High Court. - Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908), the High Court before which an appeal has been filed under section 54, shall cause a notice, specifying the date on which such Court will proceed to hear the case and directing the appearance before such Court on that day, to be served on the person or authority also, other than the Government, for whom the acquisition is made.".
