Section 5(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Subject to the other provisions of this section,-(i)in the case of every person (other than a family and an industrial undertaking), the ceiling limit shall be,-(A)Where the vacant land is situated in an urban agglomeration falling within category I specified in Schedule I, five hundred square metres;(B)Where the vacant land is situated in an urban agglomeration falling within category II specified in Schedule I, one thousand five hundred square metres;(C)Where the vacant land is situated in an urban agglomeration falling within category III specified in Schedule I, two thousand square metres;(ii)in the case of every family, the ceiling limit shall be as specified below:-(A)Where the vacant land is situated in an urban agglomeration falling within category I specified in Schedule I and,-(a)where the family consists of two members, one thousand square metres;(b)where the family consists of three members, one thousand five hundred square metres;(c)where the family consists of four or more members, two thousand square metres;(B)Where the vacant land is situated in an urban agglomeration falling within category II specified in Schedule I, and where the family consists of two or more members, three thousand square metres;(C)Where the vacant land is situated in an urban agglomeration falling within category III specified in Schedule I, and where the family consists of two or more members, four thousand square metres;(iii)in the case of every industrial undertaking, the ceiling limit shall be,-(A)where the vacant land is situated in an urban agglomeration falling within category I, specified in Schedule I, two thousand square metres;(B)where the vacant land is situated in an urban agglomeration falling within category II, specified in Schedule I, three thousand square metres;(C)where the vacant land is situated in an urban agglomeration falling within category III, specified in Schedule I, four thousand square metres.
