Section 20(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Subject to the provisions of sub-sections (2) and (3) nothing in this Chapter shall apply to any vacant land held by-(i)the Central Government or any State Government, or any local authority or any corporation established by or under a Central or Provincial or State Act or any Government company as defined in section 617 of the Companies Act, 1956 (Central Act 1 of 1956):(ii)any military, naval, or air force institution;(iii)any bank;Explanation. - In this clause, "bank" means any banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (Central Act 10 of 1949) and includes-(a)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934 (Central Act 2 of 1934);(b)the State Bank of India constituted under the State Bank of India Act, 1955 (Central Act 23 of 1955);(c)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (Central Act 38 of 1959);(d)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (Central Act 5 of 1970);(e)the Industrial Finance Corporation of India, established under the Industrial Finance Corporation Act, 1948 (Central Act 15 of 1948), the Life Insurance Corporation of India, established under the Life Insurance Corporation Act, 1956 (Central Act 31 of 1956), the Unit Trust of India, established under the Unit Trust of India Act, 1963 (Central Act 52 of 1963), the Industrial Development Bank of India established under the Industrial Development Bank of India Act, 1964 (Central Act 18 of 1964), the Industrial Credit and Investment Corporation of India, the Industrial Reconstruction Corporation of India and any other financial institution which the State Government may, by notification in the Tamil Nadu Government Gazette, specify in this behalf;(iv)any public charitable or religious trust (including wakf) and required and used for any public charitable or religious purposes;Provided that the exemption under this clause shall apply only so long as such land continues to be required and used for such purposes by such trust.Explanation. - For the purposes of this clause,-
