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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1)(b) in Tamil Nadu Land Improvement Schemes Act, 1959

(b)A copy of the notice referred to in clause (a) shall be served in the prescribed manner on such other person or persons as may, in the opinion of the Land Improvement Board or the District Committee or the Soil Conservation Board, as the case may be, be benefited in consequence of any work to be carried out and thereby become liable to pay such amount as may be determined under sub-section (1) of section 23.