Section 39(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)In particular, he may-(a)take levels,(b)dig or bore into the sub-soil,(c)place, erect or make on any land any peg or mark including trenches or boundaries which he deems to be necessary,(d)do all other acts necessary to ascertain whether the land is adapted for such purposes, and(e)where necessary, ait down and clear away any part of the standing crops, fence or jungle:Provided that if any standing crop or tree is cut down, such crop or tree shall be handed over to the person entitled to such crop or tree.
