Section 24(5) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(5)Notwithstanding anything contained in the foregoing provisions of this section, any vacant land deemed to have been acquired by the State Government under this Act or which has been, or is, acquired by the State Government under any other law or which otherwise belongs to the State Government shall be disposed of in any manner whatsoever (including sale by auction or otherwise) by the State Government to subserve common good on such terms and conditions as the State Government may deem fit to impose and it shall be lawful for any person in whose favour such land has been disposed of to hold such land in excess of the ceiling limit so long as he complies with such terms and conditions.
