Section 7(11) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
(11)The Collector shall dispose of every case referred to him under sub-section (3) for determination of amount as expeditiously as possible and in any case [within six months from the date of such reference] [Substituted for 'within such time as may be prescribed' by the Tamil Nadu Acquisition of Land for Industrial Purposes (Amend.) Act, 1999 (Tamil Nadu Act 2 of 2000).].
