Section 51(3) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(3)Notwithstanding anything contained in sub-section (2) and in section 8 of the Tamil Nadu General Clauses Act, 1891 (Tamil Nadu Act I of 1891), any statement filed by any person before the competent authority, or any statement served or notification published by any competent authority and all proceedings taken for the purpose of the determination of excess vacant land under the provisions of the said Act in so far as they relate to such persons who are not holding vacant land in excess of the ceiling limit fixed under this Act, shall be deemed to have never been filed, served, published or taken and the provisions of this Act shall have effect accordingly.
