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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Tamilnadu - Subsection

Section 21(1)(c) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(c)Where any person holds vacant land in excess of the ceiling limit and where in respect of such excess land the State Government or the Central Government or any company or corporation owned or controlled by the Central or State Government or any educational or medical institution has entered into an agreement before the commencement of this Act for sale of such excess vacant land or part thereof and the State Government either on its own motion or otherwise is satisfied that such agreement is for the benefit of the State Government or the Central Government or such company or corporation or institution, as the case may be, and that the transaction is bona fide, the State Government may, by order, subject to such conditions, if any, as may be specified in the order, exempt [whether prospectively or retrospectively] [These words were inserted by section 2 (i) of the Tamil Nadu Urban Land (Ceiling and Regulation) Amendment Act, 1981 (Tamil Nadu Act 62 of 1981).] such vacant land or part thereof as the case may be, from the provisions of this Chapter.