Section 24(6) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(6)Notwithstanding anything contained in sub-sections (1) to (5), where the State Government is satisfied that it is necessary to retain or reserve any vacant land, deemed to have been acquired by that Government under this Act, for the benefit of the public, it shall be competent for the State Government to retain or reserve such land for the same.
