Section 23(1) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
(1)Notwithstanding anything contained in any of the foregoing provisions of this Chapter, where any person has demolished wholly or partly before the commencement of this Act, or demolishes wholly or partly after such commencement, any building on any land held by him or any such building is destroyed or demolished wholly or partly either before or after such commencement, solely or partly due to natural causes and beyond the control of human agency and as a consequence thereof, in each such case, the land on which such building has been constructed becomes vacant land and the aggregate of the extent of such land and the extent of any other vacant land held by him exceeds the ceiling limit, then, he shall, within such time as may be prescribed file a statement before the competent authority having jurisdiction specifying the location, value and such other particulars as may be prescribed, of all the vacant lands held by him.
