Section 9(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)On the basis of the statement filed under sub-section (1) or sub-section (2) of section 7 or on the basis of information obtained under sub-section (5) of that section and after such enquiry as the competent authority may deem fit to make, the competent authority shall prepare a draft statement in respect of the person who has filed the statement under sub-section (1) or sub-section (2) of section 7, or as the case may be, about whose lands information has been obtained under sub-section (5) of that section.
