Section 2 in Land Acquisition (Tamil Nadu Amendment) Act, 1980
2. Amendment of section 6, Central Act I of 1894.
- In sub-section (1) of section 6 of the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter referred to as the principal Act), to the first proviso, the following Explanation shall be added, namely:-"Explanation. - In computing the period of three years specified in this proviso, any period during which any action or proceeding to be taken in pursuance of the notification issued under sub-section (1) of section 4 is held up on account of stay or injunction by order of a Court, shall be excluded."
