Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(4)Where any firm or unincorporated association or body of individuals holds vacant land in any urban agglomeration, then, the right or interest of any person in the vacant land on the basis of his share in such firm or association or body shall also be taken into account in calculating the extent of vacant land held by such person.