Section 8(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Where a person holds vacant land situated within the jurisdiction of two or more competent authorities, then, he shall file his statement under sub-section (1) of section 7 before the competent authority within the jurisdiction of which the major part thereof is situated and thereafter all subsequent proceedings under this Chapter shall be taken before that competent authority to the exclusion of the other competent authority or authorities concerned and the competent authority, before which the statement is filed, shall send intimation thereof to the other competent authority or authorities concerned.
