Section 10(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)Notwithstanding anything contained in sub-section (1), where the competent authority is satisfied that any vacant land which is in excess of the ceiling limit is not fit, or cannot be used, for the construction of any building or the erection of any structure in accordance with the building regulations governing such construction or erection or, in a case where there are no such building regulations in force, the competent authority is satisfied upon an inquiry made by it in such manner as may be prescribed that any vacant land which is in excess of the ceiling limit is not fit, or cannot be used for, the construction of any building or the erection of any structure, then, the competent authority shall send a report to the State Government and the State Government may, after such inquiry as it deems fit, declare that such excess vacant land shall not be declared as land in excess of the ceiling limit and the decision of the State Government in this regard shall be final.
