Section 16 in Tamil Nadu Land Improvement Schemes Act, 1959
16. Publication of draft scheme.
(1)The draft scheme prepared or approved by the Land Improvement Board under sub-section (4) of section 15 together with the connected maps and plans, if any, shall be forwarded to the Collector who shall publish it in the District Gazette and also in the prescribed manner in every village and at the headquarters of the taluk, in which the lands included in the scheme are situated.(2)The Collector shall, simultaneously with the publication of the scheme in the District Gazette under sub-section (1), require all persons affected by the scheme who wish to make any objection to the scheme or part thereof, to submit their objections in writing to the Inquiry Officer or to appear before him and state their objections within thirty days of the date of the publication of the draft scheme in the village.
