Section 10 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
10. Final statement.
(1)After the disposal of the objections, if any, received under sub-section (5) of section 9, the competent authority shall make the necessary alterations in the draft statement in accordance with the orders passed on the objections aforesaid and shall determine the vacant land held by the person concerned in excess of the ceiling limit and cause a copy of the statement as so altered to be served in the manner referred to in sub-section (4) of section 9 on the person concerned and where such vacant land is held under a lease, or a mortgage, or a hire-purchase agreement, or an irrevocable power of attorney, also on the owner of such vacant land and such statement so served shall be deemed to be the final statement.(2)Notwithstanding anything contained in sub-section (1), where the competent authority is satisfied that any vacant land which is in excess of the ceiling limit is not fit, or cannot be used, for the construction of any building or the erection of any structure in accordance with the building regulations governing such construction or erection or, in a case where there are no such building regulations in force, the competent authority is satisfied upon an inquiry made by it in such manner as may be prescribed that any vacant land which is in excess of the ceiling limit is not fit, or cannot be used for, the construction of any building or the erection of any structure, then, the competent authority shall send a report to the State Government and the State Government may, after such inquiry as it deems fit, declare that such excess vacant land shall not be declared as land in excess of the ceiling limit and the decision of the State Government in this regard shall be final.
