Section 9 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
9. Insertion of new section 23-A.
- After section 23 of the principal Act, the following section shall be inserted, namely:-"23-A. Restriction on withdrawal of amount. - The amount of compensation awarded by any Court under this Act shall be deposited in that Court and the Court shall not allow the person interested to withdraw such amount till the final disposal of the matter in this regard in the highest forum:Provided that if the Court considers that it is absolutely necessary to allow the person interested to withdraw the amount of compensation, the Court may allow him to withdraw only the amount awarded by the Collector.Explanation. - For the purpose of this section, "Court" includes the High Court.
