Section 39(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)Any person authorised in writing in this behalf by the Soil Conservation Board, the Land Improvement Board, the [Commissioner of Land Reforms] [Substituted for the words 'Board of Revenue' by the Tamil Nadu Land Improvement Schemes (Amendment) Act, 2001 (Tamil Nadu Act 6 of2001), w.e.f. the 20th February 2001.] or the Collector may, for the purpose of exercising any power conferred on, or discharging any duty imposed upon, or performing any function entrusted to him by or under this Act and after giving such notice as may be prescribed to the owner, occupier or any person interested in any land, enter upon, survey and mark out such land and do all act, necessary for such purpose.
