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State of Tamilnadu - Section

Section 5 in Tamil Nadu Protection of Tanks and Eviction of Encroachment Rules, 2007

5. Report of Survey Officer.

(1)The survey officer, after the completion of the survey of tanks shall prepare charts and registers in the manner provided in Rule 3.
(2)The charts and registers prepared under sub-rule (1) and duly authorised by the Tahsildar concerned shall be handed over to the officer referred to in sub-rule (3) of Rule 4, having control over such tank.
(3)The officer shall, within one month from the date of handing over the chart and register, publish a notice in Form-II together with the map of the tank in the notice boards of the offices of the Village Administrative Officer, Village Panchayat Office and Water Resources Organisation concerned.