Section 24(4) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(4)Where any vacant land which is in the possession of any person for any purpose relating to, or in connection with, any industry but owned by any other person, is declared as excess vacant land under this Chapter, such person in possession of such vacant land shall, notwithstanding anything contained in any of the foregoing provisions of this Chapter, continue to possess such land under the State Government under such terms and conditions as may be fixed by the State Government.Explanation. - For the purposes of this sub-section,-(i)the expression "to possess vacant land" shall have the same meaning as in the Explanation under sub-section (2) of section 20;(ii)the expression "industry" shall have the same meaning as in clause (b) of the Explanation under sub-section (1).
