Section 8 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
8. Filing of statement in cases where vacant land held by a person is situated within the jurisdiction of two or more competent authorities.
(1)Where a person holds vacant land situated within the jurisdiction of two or more competent authorities, then, he shall file his statement under sub-section (1) of section 7 before the competent authority within the jurisdiction of which the major part thereof is situated and thereafter all subsequent proceedings under this Chapter shall be taken before that competent authority to the exclusion of the other competent authority or authorities concerned and the competent authority, before which the statement is filed, shall send intimation thereof to the other competent authority or authorities concerned.(2)Where the extent of vacant land held by any person and situated within the jurisdiction of two or more competent authorities is equal, he shall file his statement under sub-section (1) of section 7 before any one of the competent authorities and send intimation thereof in such form as may be prescribed to the State Government and thereupon, the State Government shall, by order, determine the competent authority before which all subsequent proceedings under this Act shall be taken to the exclusion of the other competent authority or authorities and communicate that order to such person and the competent authorities concerned.
