Section 28 in Tamil Nadu Land Improvement Schemes Act, 1959
28. Order for taking possession of waste lands.
(1)If the Land Improvement Board in respect of any scheme sanctioned by it or by the Government or the Soil Conservation Board in respect of any scheme prepared by it is satisfied, that for the purpose of executing such scheme, it is necessary that temporary possession of any waste land should be taken, the Land Improvement Board or the Soil Conservation Board, as the case may be, may, by order in writing, direct the Collector to take temporary possession of the land on behalf of the Government on such date as may be specified in that order.(2)The order shall be made, in such form and brought to the notice of the owner as well as any other person who may be in possession of the land in such manner, as may be prescribed."(3)On the date specified in the order, the Collector or any other officer authorised by him in this behalf shall enter upon and take possession of the land on behalf of the Government.
