Section 9 in Tamil Nadu Land Improvement Schemes Act, 1959
9. Power of Government to require the Land Improvement Board to prepare scheme.
- The Government may, by order, direct the Land Improvement Board to prepare plans and estimates for a scheme in respect of any notified area or part thereof:Provided that nothing contained in this section shall apply to any river valley catchment area specified in the notification under sub-section (1) of section 13.
