Section 3 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
3. Amendment of section 5-A.
- In section 5-A of the principal Act, in sub-section (2), for the portion beginning with the words "in respect of different parcels of such land" and ending with the words "objections shall be final", the following shall be substituted, namely:-"in respect of different parcels of such land,-(i)to the Government, where the notification under sub-section (1) of section 4 was published by the Government;(ii)to the Commissioner of Land Administration, where the notification under sub-section (1) of section 4 was published by the Commissioner of Land Administration or by the Collector,containing his recommendations on the objections, together with the record of the proceedings held by him, for the decision of the Government or the Commissioner of Land Administration, as the case may be. The decision of the Government or the Commissioner of the Land Administration, as the case may be, shall be final.".
