Section 29 in Tamil Nadu Land Improvement Schemes Act, 1959
29. Arrangement for reclamation.
- When the land has been taken possession of the officer appointed by the Soil Conservation Board or the Land Improvement Board, as the case may be, for the purpose, may arrange for its reclamation:-(a)by retaining it under his management for such period as he thinks fit; or(b)by settling the period and such terms as may be fixed by the Soil Conservation Board or the Land Improvement Board, as the case may be, with the person who, on the date of taking possession under sub-section (3) of section 28, was in lawful possession of the land or was entitled to such possession or, if any such person is dead, with his successor in interest; or(c)by a combination of the methods aforesaid:Provided that the total period for which the land is retained under this section shall not exceed five years from the date of taking possession.
