Section 5 in Tamil Nadu Land Improvement Schemes Act, 1959
5. Proclamation of order under section 7 and admission of claims for compensation.
(1)Upon the issue of a notification under section 4, the Collector shall cause to be published in every village or town in which any part of the area specified in such notification is situated, a proclamation in die language of the locality as provided in sub-section (2).(2)The proclamation referred to in sub-section (1) shall contain the terms of the notification under section 4 and shall also require every person claiming any compensation in respect of any right, the exercise of which is prohibited or restricted by the notification, to prefer his claim to the Collector with such particulars and within such period as may be prescribed.(3)Any claim not preferred within the prescribed period shall be rejected:Provided that the Collector may admit a claim after such period if he is satisfied that the claimant had sufficient cause for not preferring the claim within such period.
