Section 2(2) in Land Acquisition (Tamil Nadu Amendment) Act, 1996
(2)after sub-section (1), the following sub-section shall be inserted, namely:-"(1-A) The notification under sub-section (1) shall be published by-(a)the Collector in respect of land not exceeding ten acres in extent the value of which does not exceed rupees five lakhs;(b)the Commissioner of Land Administration in respect of land not exceeding twenty acres in extent the value of which exceeds rupees five lakhs, but does not exceed rupees twenty lakhs; and(c)the Government in other cases.";
