Section 5(7) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(7)In the case of a Hindu undivided family consisting of-(i)a wife or husband;(ii)(a)major sons, or(b)unmarried minor children, or(c)unmarried major daughters of such wife or husbandand where in relation to any vacant land held by the wife or husband or both, as self acquired property, no division had taken place on or before the commencement of this Act, so much of the vacant land, as would have notionally fallen to the share of the wife, the husband, the major sons, unmarried major daughters or unmarried minor children in such family, had the entire vacant land, held by the wife or husband or both, been divided equally at the commencement of this Act, among the wife, husband, major sons, unmarried major daughters, or unmarried minor children aforesaid, shall also be taken into account in calculating the extent of vacant land held by each such person:Provided that the notional share of a major son or unmarried major daughter as provided for in this sub-section shall not be taken into account in any case where the total extent of the vacant land held by the wife or husband or both as self-acquired property together with the extent of vacant land, if any, held by the unmarried minor children of such wife or husband does not exceed the ceiling limit of the family as fixed under clause (ii) of sub-section (1):Provided further that where the total extent of the vacant land held by the wife or husband or both as self-acquired property together with the extent of vacant land held by the unmarried minor children of such wife or husband exceeds the ceiling limit as fixed under clause (ii) of sub-section (1), then, the notional share of the major son or the unmarried major daughter as provided for in this sub-section shall be calculated only in respect of the extent of the vacant land which is in such excess.
