Section 30 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
30. State Government to transfer certain vacant lands acquired under the Act to the Central Government.
- Where any vacant land, situated within the local limits of a cantonment, declared as such under the Cantonments Act, 1924 (Central Act 2 of 1924), or owned by the Central Government is deemed to have been acquired by the State Government under section 11, then, in such case, the State Government shall inform the Central Government of such acquisition and if the Central Government makes the request for the transfer of such vacant land to it, the State Government shall do so on payment by the Central Government of an amount equal to the amount which has been paid by the State Government for such acquisition.
