Section 26 in Tamil Nadu Land Improvement Schemes Act, 1959
26. Obligation of persons to maintain and repair works.
(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.(2)If any person fails to maintain or repair the work within the time fixed by the Collector under sub-section (1), the Collector shall himself arrange for the maintenance or repair of the work and recover the cost thereof from such person.(3)Any dispute as to the amount to be recovered under sub-section (2) shall be decided by the Collector.
