Section 17 in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978
17. Ceiling limit on future acquisition by inheritance, bequest or by sale in execution of decrees, etc.
(1)If, on or after the commencement of this Act, any person acquires by inheritance, settlement or bequest from any other person or by sale in execution of a decree or order of a civil court or of an award or order of any other authority or by purchase or otherwise any vacant land the extent of which together with the extent of vacant land, if any, already held by him exceeds in the aggregate the ceiling limit, then, he shall, within such period 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 and also specifying the vacant lands within the ceiling limit which he desires to retain.(2)The provisions of sections 7 to 16 (both inclusive) shall, so far as may be, apply to the statement filed under this section and to the vacant land held by such person in excess of the ceiling limit.
