Section 37A(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)The Government shall, in deciding whether to grant or refuse the permission under sub-section (2), take into consideration the following factors, namely:-(a)the nature of the industrial or commercial operation;(b)whether the excess land is required for immediate use or use in future; and(c)such other particulars as may be prescribed.
