Section 7(4) in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
(4)Notwithstanding anything contained in sub-section (3), after the case is referred to the Collector under that sub-section, but before he has finally determined the amount, if the amount is determined by agreement between the Government and the person to whom the amount has to be paid, such amount shall be paid by the Collector in accordance with such agreement.
