Section 20(3) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(3)[ Notwithstanding anything contained in any law for the time being in force,-(a)no public charitable or religious trust (including wakf) referred to in clause (iv) of sub-section (1) holding any vacant land in excess of the extent of land which excess land such trust would not have been entitled to hold but for the exemption under this section shall transfer any such excess land or part thereof by way of sale, mortgage, gift, lease or otherwise and any transfer of such excess land or part thereof in contravention of the provisions of this clause shall be null and void;(b)if, at any time, the land held by such public charitable or religious trust (including wakf) referred to in clause (iv) of sub-section (1) ceases to be required and used for any public charitable or religious purposes, the provisions of this Act shall, with immediate effect, apply to such land and accordingly any vacant land in excess of the extent of land which excess land such trust would not have been entitled to hold but for the exemption under the said clause (iv), shall be acquired by the Government in accordance with the provisions of this Chapter:Provided that the expression "commencement of this Act" in this Chapter shall be construed as the date on which the land ceases to be required and used for any public charitable or religious purposes.] [This sub-section was substituted for the following original sub-section by section 2 of the Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1979 (Tamil Nadu Act 14 of 1979), which was deemed to have come into force on the 17th May, 1978.]
