Section 37B(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(3)The Government shall, in deciding whether to grant or refuse the permission under sub-section (2), take into consideration, the following factors, namely:-(a)the purposes and objectives of the public trust [xxx] [These words were omitted for the words 'or educational institution or hospital as the case may be ' by section 4(1)(d) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Lind) Amendment Act, 1961 (Tamil Nadu Act 29 of 1987).];(b)whether the land is required for immediate use or use in future; and(c)such other particulars as may be prescribed.
