Section 6 in Land Acquisition (Tamil Nadu Amendment) Act, 1996
6. Insertion of new sections 16-A and 16-B.
- After section 16 of the principal Act, the following sections shall be inserted, namely:-"16-A. Restriction on transfer, etc. - (1) No person or authority (other than the Government), for whom any land is acquired under this Act for any public purpose as referred to in sub-section (1) of section 4, shall transfer the said land or any part thereof by way of sale, mortgage, gift, lease or otherwise except with the previous sanction of the Government.(2)Where it is noticed or any information has been received that any land has been transferred in contravention of sub-section (1), the Government may, by an order, declare the transfer to be null and void, and on such declaration, the land shall, as penalty, be forfeited to, and vest in the Government in Revenue Department free from all encumbrances:Provided that no order under this sub-section shall be made unless such person or authority has had a reasonable opportunity of being heard.
