Section 7 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
7. Persons holding vacant land in excess of ceiling limit to file statement.
(1)Every person holding vacant land in excess of the ceiling limit at the commencement of this Act shall, within such period as may be prescribed, file a statement before the competent authority having jurisdiction specifying the location, extent and such other particulars as may be prescribed of all vacant lands and of any urban or other land on which there is a building, whether or not with a dwelling unit therein in any urban agglomeration held by him (including the nature of his right, title or interest therein) and also specifying the vacant lands within the ceiling limit which he desires to retain.(2)If the competent authority is of opinion that any person holds at the commencement of this Act, vacant land in excess of the ceiling limit, then, notwithstanding anything contained in sub-section (1), it may serve a notice upon such person requiring him to file, within such period as may be specified in the notice, the statement referred to in sub-section (1) and the person on whom such notice is served shall be bound to comply with such notice.(3)The competent authority may, if it is satisfied that it is necessary so to do, extend the date for filing the statement under this section by such further period or periods, as it may think fit:Provided that the period or the aggregate of the periods of such extension shall not exceed such period as may be prescribed.(4)The statement under this section shall be filed,-(a)in the case of an individual, by the individual himself; where the individual is absent from India, by the individual concerned or by some person duly authorised by him in this behalf; and where the individual is mentally incapacitated from attending to his affairs by his guardian or any other person competent to act on his behalf;(b)in the case of a family, by the husband or wife, and where the husband or wife is absent from India or is mentally incapacitated from attending to his or her affairs, by the husband or wife who is not so absent or mentally incapacitated and where both the husband and the wife are absent from India or are mentally incapacitated from attending to their affairs, by any other person competent to act on behalf of the husband or wife or both;(c)in the case of a company, by the principal officer thereof;(d)in the case of a firm, by any partner thereof;(e)in the case of any other association, by any member of the association or the principal officer thereof; and;(f)in the case of any other person, by that person or by a person competent to act on his behalf.Explanation. - For the purposes of this sub-section, "principal officer",-(i)in relation to a company, means the secretary, manager or managing director of the company;(ii)in relation to any association, means the secretary, treasurer, manager or agent of the association.and includes any person connected with the management of the affairs of the company or the association, as the case may be, upon whom the competent authority has served a notice of its intention of treating him as the principal officer thereof.(5)If any person who is liable to file a statement under this section fails to file the statement within the period within which it has to be filed, the competent authority, may obtain necessary information in such manner as it thinks fit.
