Section 26(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)Every person shown in the statement prepared under section 25 as liable to maintain or repair any work shall, to the satisfaction of the Collector and within such time as the Collector may fix, maintain or repair the work in his own land and in any other land in respect of which he is shown as liable in the said statement and shall undertake such follow up soil conservation practices as may be prescribed.
