Section 12(5) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(5)Notwithstanding anything contained in sub-section (1) where any vacant land which is deemed to have been acquired under sub-section (3) of section 11 is held by any person under a grant, lease or other tenure from the Central Government or any State Government and-(i)the terms of such grant, lease or other tenure do not provide for payment of any amount to such person on the termination of such grant, lease or other tenure and the resumption of such land by the Central Government or the State Government, as the case may be or(ii)the terms of such grant, lease or other tenure provide for payment of any amount to such person on such termination and resumption, then,-(a)in a case falling under clause (i), no amount shall be payable in respect of such vacant land under sub-section (1); and(b)in a case falling under clause (ii), the amount payable in respect of such vacant land shall be the amount payable to him under the terms of such grant, lease or other tenure on such termination and resumption or the amount payable to him under sub-section (1), whichever is less.
