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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(a) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(a)
(i)in the case of a person other than an industrial undertaking or a family as is referred to in sub-clause (ii) or sub-clause (iii), one square metre of vacant land situated in an urban agglomeration falling within category I shall be deemed to be equal to three square metres of vacant land situated in an urban agglomeration falling within category II and four square metres of vacant land situated in an urban agglomeration falling within category III;
(ii)in the case of a family consisting of three members, one square metre of vacant land situated in an urban agglomeration falling within category I shall be deemed to be equal to two square metres of vacant land situated in an urban agglomeration falling within category II and two and two-third square metres of vacant land situated in an urban agglomeration falling within category III;
(iii)in the case of a family consisting of four or more members and in the case of an industrial undertaking, one square metre of vacant land situated in an urban agglomeration falling within category I shall be deemed to be equal to one and a half square metres of vacant land situated in an urban agglomeration falling within category II and two square metres of vacant land situated in an urban agglomeration falling within category III;