Section 12(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)The functions of the District Committee shall be -(a)to make recommendations to the Land Improvement Board as to the areas, except a river valley catchment area specified in the notification under sub-section (1) of section 13, in the district for which schemes may be prepared;(b)to perform such other functions for the purpose of carrying out the provisions of this Act as may be prescribed; and(c)to carry out the instructions issued by the Land Improvement Board, from time to time.
