Section 22 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
22. Application of the Act to certain pending cases of acquisition.
(1)The provisions of this Act shall apply also to any case or cases in which proceedings have been started before the commencement of this Act for the acquisition of any land for the Harijan Welfare Scheme under the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter in this section referred to as the said Act) but no award has been made by the Collector under section 11 of the said Act before such commencement, as if-(i)the notification published under sub-section (1) of section 4 of the said Act; or(ii)the declaration made under section 6 of the said Act; or(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served under sub-section (2) of section 4 of this Act.(2)Nothing contained in sub-section (1) shall apply in relation to any land unless and until after the District Collector has published a notice in the District Gazette to the effect that the said land is required for the purpose specified in sub-section (1) of section 4 of this Act.
