Section 5(9) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(9)Where a person being a member of a housing co-operative society registered or deemed to be registered under any law for the time being in force, holds vacant land allotted to him by such society, then the extent of land so held shall also be taken into account in calculating the extent of vacant land held by such person.Explanation. - For the removal of doubts, it is hereby declared that the definition of "family" in clause (f) of section 3 shall have no application for purposes of sub-sections (6), (7) and (8) except the provisos to sub-sections (7) and (8).
