Section 11(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)As soon as may be after the service of the final statement under section 10 on the person concerned, the competent authority shall cause a notification giving the particulars of the vacant land held by such person in excess of the ceiling limit and stating that-(i)such vacant land is to be acquired by the State Government; and(ii)the claims of all persons interested in such vacant land may be made by them personally or by their agents giving particulars of the nature of their interests in such land,to be published for the information of the general public in the Tamil Nadu Government Gazette, and in such other manner in may be prescribed.
