Section 21 in The Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
21. Land Acquisition Act not to apply.
- Save as otherwise provided in this Act, the provisions of the Land Acquisition Act, 1894 (Central Act I of 1894) shall cease to apply to any land which is required for the purpose specified in sub-section (1) oi section 3 and any such land shall be acquired by the Government only in accordance with the provisions of this Act.
