Tamil Nadu Acquisition of Land for Industrial Purposes (Amendment) Act, 1999*
| [Tamil Nadu Act No. 2 of 2000] | [23rd March, 2000] |
An Act to Amend the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997
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 14th March, 2000 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 199, dated March 23, 2000.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Acquisition of Land for Industrial Purposes (Amendment) Act, 1999.
(2) It shall come into force at once.
2. Amendment of section 7.- In section 7 of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 (Tamil Nadu Act 10 of 1999) (hereinafter referred to as the principal Act), in sub-section (11), for the expression "within such time as may be prescribed", the expression "within six months from the date of such reference" shall be substituted.
3. Amendment of section 12.- In section 12 of the principal Act, for the expression "four per cent", the expression "nine per cent" shall be substituted.