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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(2) in Tamil Nadu Land Improvement Schemes Act, 1959

(2)Where a draft scheme is submitted to the Government under the proviso to clause (a) of sub-section (1), they may sanction the draft scheme with or without modification or may reject it and direct that a fresh scheme be prepared and submitted for their sanction.