Section 13 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
13. Insertion of new section 46-B.
- After section 48-A of the principal Act, the following section shall be inserted, namely:-"48-B. Transfer of land to original owner in certain cases. - Where the Government are satisfied that the land vest in the Government under this Act is not required for the purpose for which it was acquired, or for any other public purpose, the Government may transfer such land to the original owner who is willing to repay the amount paid to him under this Act for the acquisition of such land inclusive of the amount referred to in sub-sections (1-A) and (2) of section 23, if any, paid under this Act."
