Section 28 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
28. Regulation of construction of buildings with dwelling units.
- No person shall construct any building with a dwelling unit having a plinth area,-(a)where the building proposed to be constructed is situated in an urban agglomeration falling within category I specified in Schedule I, in excess of three hundred square metres;(b)where the building proposed to be constructed is situated in an urban agglomeration falling within category II or category III specified in Schedule I, in excess of five hundred square metres:Provided that nothing in this section shall apply to any building with a dwelling unit owned by the State Government or Central Government or any Company or Corporation owned or controlled by the Central or State Government.
