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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Tamil Nadu Land Improvement Schemes Act, 1959

(2)If any person fails to maintain or repair the work within the time fixed by the Collector under sub-section (1), the Collector shall himself arrange for the maintenance or repair of the work and recover the cost thereof from such person.