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

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

State of Tamilnadu - Subsection

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

(a)The Land Improvement Board in respect of such works under a scheme sanctioned by it or by the Government as the Land Improvement Board may, by general or special order, specify, and the District Committee in respect of other works under such scheme and the Soil Conservation Board, in respect of works under a scheme prepared by it, shall, by notice given in the prescribed form, inform the owner in which such works have to be carried out, the details of such works and the date before which the owner of the land shall carry them out:

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State of Tamilnadu - Subsection

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