Section 5(6) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(6)Where a person is a member of a Hindu undivided family so much of the vacant land as would have fallen to his share had the entire vacant land held by the Hindu undivided family been partitioned amongst its members at the commencement of this Act shall also be taken into account in calculating the extent of vacant land held by such person.
