Section 12(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Where any vacant land is deemed to have been acquired by the State Government under sub-section (3) of section 11, the State Government shall pay to the person or persons having any interest therein,-(a)in a case where there is any income from such vacant land, an amount equal to ten times the net average annual income actually derived from such land during the period of five consecutive years immediately preceding the date of publication of the notification issued under sub-section (1) of section 11:Provided that where in respect of such vacant land the amount calculated under this clause is less than the amount calculated under clause (b) the person or persons having interest in the vacant land shall be paid the higher amount calculated under clause (b);(b)in a case where no income is derived from such vacant land, an amount calculated at a rate-(i)not exceeding fifty rupees per square metre in the case of vacant land situated in an urban agglomeration falling within category I specified in Schedule I;(ii)not exceeding twenty-five rupees per square metre in the case of vacant land situated in an urban agglomeration falling within category II specified in that Schedule; and(iii)not exceeding fifteen rupees per square metre in the case of vacant land situated in an urban agglomeration falling within category III specified in that Schedule.
