Section 20(2) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(2)"charitable purpose" includes relief of the poor, medical relief and the advancement of any other object of general public utility, not involving the carrying on of any activity for profit;(v)any co-operative society, being a land mortgage bank or a housing co-operative society, registered or deemed to be registered under any law relating to co-operative societies for the time being in force:Provided that the exemption under this clause, in relation to a land mortgage bank, shall not apply to any vacant land held by it otherwise than in satisfaction of its dues;(vi)any such educational, cultural, technical or scientific,-(i)institution; or(ii)club;not being a Corporation established by or under a Central or Provincial or State Act referred to in clause (i) or a society referred to in clause (vii) as may be approved for the purposes of this clause by the State Government by general or special order, on application made to it in this behalf by such institution or club or otherwise:Provided that no approval under this clause shall be accorded by the State Government unless the State Government is satisfied that it is necessary so to do having regard to the nature and scope of the activities of the institution or club concerned, the extent of the vacant land required bona fide for the purposes of such institution or club and other relevant factors;(vii)any society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) or under any other corresponding law for the time being in force and used for any non-profit and non-commercial purpose;(viii)a foreign State for the purposes of its diplomatic and consular missions or for such other official purposes as may be approved by the State Government or for the residence of the members of the said missions;(ix)the United Nations and its specialized agencies for any official purpose or for the residence of the members of their staff;(x)any international organisation for any official purpose or for the residence of the members of the staff of such organisation:Provided that the exemption under this clause shall apply only if there is an agreement between the Government of India and such international organisation that such land shall be so exempted.
