Section 25(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)The Executing Officer shall, on completion of the work in any specified area or part thereof, prepare a statement for any such area or part giving the following particulars:-(a)(i)the work done;(ii)the cost thereof;(iii)the total amount to be recovered from the owners;(iv)the names of the owners of the lands included in the scheme;(v)the general rate per acre or per rupee of assessment per annum at which such cost is to be recovered from the owners;(vi)the period within which such cost is to be recovered;(vii)the work which in his opinion shall be maintained or repaired individually or jointly and the name of every such person;(viii)the follow up of soil conservation practices that are to be undertaken in the field by the owners or any of them;(ix)the rights, if any, of the owners or any of them in regard to the use of such work;(b)in the case of any survey number or sub-division of any survey number-(i)if the owner is not liable to maintain or repair the works therein, a list of such survey numbers or sub-divisions;(ii)if the cost is to be recovered from an owner at a rate other than the general rate referred to in item (v) of clause (a), a list of such survey numbers or sub-divisions in and the rate at which the cost is to be recovered from the owner or owners of such survey numbers or sub-divisions;(c)a map and plan, if any, showing the situation, extent and nature of all works;(d)such other matters as may be prescribed.
