Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(1) in Tamil Nadu Land Improvement Schemes Act, 1959 (1)On receipt of an order of the Government under section 9, the Land Improvement Board shall direct the preparation of a scheme for the areas specified in the order.
