Section 2(1) in Land Acquisition (Tamil Nadu Amendment) Act, 1996
(1)in sub-section (1),-(a)for the expression "Whenever it appears to the appropriate Government", the expression "Subject to the provisions of sub-section (1-A), whenever it appears to the Collector or the Commissioner of Land Administration or the Government, as the case may be," shall be substituted;(b)the following Explanation shall be added at the end, namely:-"Explanation. - For the purpose of this sub-section, the publication of notification in the Official Gazette, the publication of such notification in two daily newspapers and the giving of public notice,-(a)may precede each other;(b)shall be completed within a period of sixty days. The period of sixty days shall be reckoned from the date of publication of notification in the Official Gazette or the date of publication of such notification in two daily newspapers or the date of giving public notice, whichever is earlier.";
