Section 3 in Tamil Nadu Land Improvement Schemes Act, 1959
3. Notification of areas.
- Whenever it appears to the Government that in any area not constituted as a reserved forest under the Tamil Nadu Forest Act, 1882 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1882), it is desirable to provide for the preparation and execution of any land improvement scheme or a scheme for the conservation or improvement of sub-soil water or moisture or other soil or water resources or for the prevention or mitigation of soil erosion or the protection of land against damage by floods or drought or the protection of reservoirs against sedimentation or the reclamation of any waste land, the Government may, by notification, declare the area to be a notified area for the purposes of this Act.
