Section 23 in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
23. Industrial or commercial undertakings to apply to Government for permission to hold-land in excess of ceiling area.
(1)If any industrial or commercial undertaking desires to hold or acquire any land in excess of the ceiling area for non-agricultural purposes, it shall make an application to the Government for permission to hold or acquire such land and every such application shall be in writing and shall contain such particulars as may be prescribed.Explanation. - In this section, "industrial or commercial undertaking" means any industrial or commercial undertaking (other than a co-operative society) which bona fide carries on any industrial or commercial operation.(2)The Government may, subject to the provisions of sub-section (3), grant the permission for the whole or part of the land specified in the application subject to such conditions as it may specify or refuse to grant such permission. The order granting such permission shall contain the particulars of the land in respect of which such permission is granted.(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 nature of the industrial or commercial operation;(b)whether the excess land is required for immediate use or use in future; and(c)such other particulars as may be prescribed.(4)The Government may cancel the permission in respect of any land granted under this section on the breach of any condition specified by the Government.Provided that no application under sub-section (3) shall be refused or permission under sub-section (4) cancelled unless the party who may be affected by such refusal or cancellation has been given a reasonable opportunity for making a representation in the matter.Chapter - V Payment of Amount For Acquiring Surplus Land
