Section 18(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)After considering the objections and the report and the recommendations of the Inquiry Officer and any further report which the Land Improvement Board may require from him, the Land Improvement Board may-(a)sanction the scheme with or without modification: Provided that a scheme prepared in pursuance of a direction under subsection (2) of section 15 shall not be sanctioned by the Land Improvement Board, but shall be submitted to the Government for their sanction; or(b)reject the scheme, and direct that, in lieu thereof, a fresh scheme be prepared and submitted for its sanction.
