Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(2)(b) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(b)one square metre of vacant land situated in an urban agglomeration falling within category II shall be deemed to be equal to one and one-third square metres of vacant land situated in an urban agglomeration falling within category III.