Section 3(o) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(o)"urban land" means-(i)any land situated within the limits of an urban agglomeration and referred to as such in the master plan; or(ii)in a case where there is no master plan, or where the master plan does not refer to any land as urban land, any land within the limits of an urban agglomeration but deem not include any such land which is mainly used for the purpose of agriculture.
