Section 9(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)Every statement prepared under sub-section (1) shall contain the following particulars, namely:-(i)the name and address of the person;(ii)the particulars of all vacant lands and of any urban or other land on which there is a building, whether or not with a dwelling unit therein, in any urban agglomeration held by such person;(iii)the particulars of the vacant lands which such person desires to retain within the ceiling limit and the particulars of the vacant lands which such person is allowed to retain within the ceiling limit;(iv)the particulars of the right, title or interest of the person in the vacant lands; and(v)such other particulars as may be prescribed.
