Section 16(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)The Collector shall, simultaneously with the publication of the scheme in the District Gazette under sub-section (1), require all persons affected by the scheme who wish to make any objection to the scheme or part thereof, to submit their objections in writing to the Inquiry Officer or to appear before him and state their objections within thirty days of the date of the publication of the draft scheme in the village.
