Section 50(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)Any scheme prepared, any proceeding or action taken and anything done in pursuance of any agreement executed by any owner relating to soil conservation before the commencement of this Act, shall, notwithstanding anything to the contrary in such agreement, be deemed to have been prepared, taken or done under this Act, by the Soil Conservation Board, if such agreement relates to any river valley catchment area specified in the notification under sub-section (1) of section 13 and by the Land Improvement Board, if such agreement relates to any other area, and shall have effect accordingly, notwithstanding that it is inconsistent with this Act.
