Section 42A(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)The benefits referred to in sub-section (1) shall, in general, be of the following kinds, namely:-A. Protective Benefit-(i)Direct land protection against erosion such as gullying;(ii)Protection to the existing production from eroding lands mentioned under item (i) above;(iii)Appreciated value of restored land;(iv)Proportionate investment on dam and its command, protected under major, medium and minor irrigation projects.B. Productive Benefit-(i)Additional rainfed production from catchment of the structure;(ii)Additional production from mini command of the structure;(iii)Production from restored and irrigated lands which were otherwise out of cultivation or plant management.C. Employment Generation-(i)Casual employment due to construction of bunds, terraces,.raising of plantations, etc;(ii)Regular employment due to intensification of land management or improvement of cropping or plant management;(iii)Ratio of the post-project employment (Regular) can be termed as employment improvement ratio and taken as an index for charging the effectiveness of the plan and its implementation.
