Section 9 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
9. Preparation of draft statement as regards vacant land held in excess of ceiling limit.
(1)On the basis of the statement filed under sub-section (1) or sub-section (2) of section 7 or on the basis of information obtained under sub-section (5) of that section and after such enquiry as the competent authority may deem fit to make, the competent authority shall prepare a draft statement in respect of the person who has filed the statement under sub-section (1) or sub-section (2) of section 7, or as the case may be, about whose lands information has been obtained under sub-section (5) of that section.(2)Every statement prepared under sub-section (1) shall contain the following particulars, namely:-(i)the name and address of the person;(ii)the particulars of all vacant lands and of any urban or other land on which there is a building, whether or not with a dwelling unit therein, in any urban agglomeration held by such person;(iii)the particulars of the vacant lands which such person desires to retain within the ceiling limit and the particulars of the vacant lands which such person is allowed to retain within the ceiling limit;(iv)the particulars of the right, title or interest of the person in the vacant lands; and(v)such other particulars as may be prescribed.(3)If any person has specified the particulars of the vacant lands which he desires to retain within his ceiling limit, the competent authority shall as far as practicable declare the same vacant lands as comprised within his ceiling limit:Provided that the competent authority may having regard to the accessibility to the vacant lands in excess of the ceiling limit held by such person or the optimum use to which such vacant lands can be put, and such other matters as may be prescribed, declare any other vacant lands held by such person as comprised within his ceiling limit.](4)The draft statement shall be served in such manner as may be prescribed on the person concerned together with a notice stating that any objection to the draft statement shall be preferred within thirty days of the service thereof.(5)The competent authority shall duly consider any objection received, within the period specified in the notice referred to in sub-section (4) or within such further period as may be specified by the competent authority for any good and sufficient reason, from the person on whom a copy of the draft statement has been served under that sub-section and the competent authority shall, after giving the objector a reasonable opportunity of being heard, pass such orders as it deems fit.
