Section 42A(3)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

[Cites 0, Cited by 0] [Section 42A(3)] [Section 42A] [Entire Act]

(b)the investment made on the scheme, such as the investment made for the following purposes, shall also be taken into account, namely:-

(i)Land treatment;

(ii)Land restoration;

(iii)Construction of erosion control and Water harvesting structures;

(iv)Mini Command Development.

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