Section 21(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)If at any time the State Government is satisfied that any of the conditions subject to which any exemption under clause (a), clause (b) or clause (c) of sub-section (1) is granted is not complied with by any person, it shall be competent for the State Government to withdraw, by order, such exemption after giving a reasonable opportunity to such person for making a representation against the proposed withdrawal and thereupon all the provisions of this Chapter shall apply accordingly.
