Section 1(2) in Tamil Nadu Requisitioning and Acquisition of Immovable Property Act, 1956
(2)[* * * *] [[In sub-section (2) of section 1, the words 'for a period of twenty years' were substituted for the words 'for a period of ten years' by section 2 of the Tamil Nadu Requisitioning andAcquisition of Immovable Property (Amendment) Act, 1966 (Tamil Nadu Act 24. of 1986) and sub-section (2) itself was omitted by section 2(c) of the Tamil Nadu Requisitioning and Acquisition of Immovable Property (Amendment) Act, 1977 (President's Act 6 of 1977).]].
