Section 48 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
48. Inclusion of any adjoining area in Schedule I.
(1)The State Government may, after taking into account the object of this Act and such other matters as may be prescribed, by notification in the Tamil Nadu Government Gazette include any area adjoining the area comprised in the urban agglomeration specified in category I, II or III in Schedule I in such urban agglomeration and on the issue of such notification, the provisions of this Act shall apply to the adjoining area specified in such notification.(2)For the purposes of application of this Act, in respect of any such adjoining area included under sub-section (1) in the urban agglomeration specified in category I, II or III in Schedule I, "commencement of this Act" shall mean the date of publication of the notification under sub-section (1) in the Tamil Nadu Government Gazette.
