Section 48(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)The State Government may, after taking into account the object of this Act and such other matters as may be prescribed, by notification in the Tamil Nadu Government Gazette include any area adjoining the area comprised in the urban agglomeration specified in category I, II or III in Schedule I in such urban agglomeration and on the issue of such notification, the provisions of this Act shall apply to the adjoining area specified in such notification.
