Section 3(c) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(c)"commencement of this Act" means-(i)in respect of any urban agglomeration specified in Schedule I, the 3rd day of August, 1976,(ii)in respect of any area declared to be an urban agglomeration by a notification under sub-clause (ii) of clause (n) of section 3, the date of publication of such notification in the Tamil Nadu Government Gazette;(iii)where any land, not being vacant land, has become vacant land by any reason whatsoever, the date on which such land becomes vacant land;
