Section 15(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)The Land Improvement Board may, if satisfied, that it is necessary so to do, direct the preparation of a scheme in respect of any area in a district other than-(a)the area specified in the order of the Government under section 9; and(b)a river valley catchment area specified in the notification under subsection (1) of section 13.
