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State of Tamilnadu - Section
Section 8 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979
8. Second appeal.
- Where the amount, as determined by the prescribed authority by order under sub-section (3) of section 7, exceeds rupees fifty thousand, a second appeal shall lie to the High Court from any decision of the Court under the Act.Form I[See Rule 3(i)]NoticeNotice is hereby given that the land/ lands specified in the Schedule below and situated in village ................... taluk ........ district is/ are necessary to be acquired for the purpose of ..........All persons interested in the land/ lands are accordingly directed to lodge before the Collector of ........... district/ Officer authorised by the Collector of ............ district under sub-section (2) of section 4 of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31 of 1978), within fifteen days after service of this notice, a statement in writing of their/ your objections, if any, showing cause why the land/ lands mentioned in the Schedule below should not be acquired.The statement of objections, if any, received after the expiry of the time stipulated or sent by a person, who is not interested in the land, is liable to be summarily rejected.The statement of objections, if any, received within the time stipulated will be enquired into at ............ on the ....... at the office of the ........... They/ You will be at liberty to appear in person or represented by pleader and adduce any oral or documentary evidence in support of their/ your objections, failing which, it will be presumed that they/ you have no objection whatsoever in respect of the said land/ lands to be acquired and action will be taken accordingly.The ScheduleDistrict : ................Taluk ...................Village .................| Survey No. | Description | Extent owner | Reputed |
| (1) | (2) | (3) | (4) |