Section 5(1)(d) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(d)(i)The Ceiling area in the case of a public trust of a charitable nature in existence on the date of the commencement of this Act (other than such trusts under which the institutions referred to in clause (c)(i) are the beneficiaries) shall be 5 (five) standard acres: