Section 9(3) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(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.]
