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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(3)(f) in Tamil Nadu Land Improvement Schemes Act, 1959

(f)the benefits expected directly to the lands in which the scheme shall be executed and indirectly off-site to other lands as well as reduction in sedimentation to reservoirs and reduction of flood damages, prevention of road-slips, landslides and reclamation of lands; and