Land Acquisition (Tamil Nadu Amendment) Act, 1999*
| [Tamil Nadu Act No. 43 of 1999] | [8th December, 1999] |
An Act further to amend the Land Acquisition Act, 1894, in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 3rd December, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 921, dated December 8, 1999.
1. Short title, extent and commencement.- (1) This Act may be called the Land Acquisition (Tamil Nadu Amendment) Act, 1999.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, ??? notification, appoint.
2. Amendment of section 4.- In the Land Acquisition Act, 1894 (Central Act I of 1894.), in section 4, in sub-section (1-A), for clauses (a) and (b), the following clauses shall be substituted, namely:-
"(a) the Collector in respect of land not exceeding forty acres in extent the value of which does not exceed rupees twenty-five lakhs;
(b) the Commissioner of Land Administration in respect of land not exceeding seventy-five acres in extent the value of which exceeds rupees twenty-five lakhs, out does not exceed rupees fifty lakhs; and".