Section 24(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)It shall be competent for the State Government to allot, by order, in excess of the ceiling limit any vacant land which is 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, to any person for any purpose relating to, or in connection with, any industry or for providing residential accommodation of such type as may be approved by the State Government to the employees of any industry and it shall be lawful for such person to hold such land in excess of the ceiling limit.Explanation. - For the purposes of this section,-(a)where any land with a building has been or is acquired by the State Government under any other law and such building has been subsequently demolished by the State Government, then, such land shall be deemed to be vacant land acquired under such other law;(b)'industry' means any business, profession, trade, undertaking or manufacture.
