Section 18 in Tamil Nadu Land Improvement Schemes Act, 1959
18. Power of the Land Improvement Board to sanction or reject draft scheme.
(1)After considering the objections and the report and the recommendations of the Inquiry Officer and any further report which the Land Improvement Board may require from him, the Land Improvement Board may-(a)sanction the scheme with or without modification: Provided that a scheme prepared in pursuance of a direction under subsection (2) of section 15 shall not be sanctioned by the Land Improvement Board, but shall be submitted to the Government for their sanction; or(b)reject the scheme, and direct that, in lieu thereof, a fresh scheme be prepared and submitted for its sanction.(2)Where a draft scheme is submitted to the Government under the proviso to clause (a) of sub-section (1), they may sanction the draft scheme with or without modification or may reject it and direct that a fresh scheme be prepared and submitted for their sanction.
