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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(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;