Section 7(4) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(4)The statement under this section shall be filed,-(a)in the case of an individual, by the individual himself; where the individual is absent from India, by the individual concerned or by some person duly authorised by him in this behalf; and where the individual is mentally incapacitated from attending to his affairs by his guardian or any other person competent to act on his behalf;(b)in the case of a family, by the husband or wife, and where the husband or wife is absent from India or is mentally incapacitated from attending to his or her affairs, by the husband or wife who is not so absent or mentally incapacitated and where both the husband and the wife are absent from India or are mentally incapacitated from attending to their affairs, by any other person competent to act on behalf of the husband or wife or both;(c)in the case of a company, by the principal officer thereof;(d)in the case of a firm, by any partner thereof;(e)in the case of any other association, by any member of the association or the principal officer thereof; and;(f)in the case of any other person, by that person or by a person competent to act on his behalf.Explanation. - For the purposes of this sub-section, "principal officer",-(i)in relation to a company, means the secretary, manager or managing director of the company;(ii)in relation to any association, means the secretary, treasurer, manager or agent of the association.and includes any person connected with the management of the affairs of the company or the association, as the case may be, upon whom the competent authority has served a notice of its intention of treating him as the principal officer thereof.
