Section 20 in Tamil Nadu Land Improvement Schemes Act, 1959
20. Publication of the Scheme.
- The scheme prepared by the Soil Conservation Board under section 19 or the scheme as sanctioned by the Land Improvement Board or by the Government, as the case may be, shall be published in the District Gazette and copies thereof shall be made available in every village and at the headquarters of the taluk, in which the lands included in the scheme are situated at such places and in such manner as the Collector may direct.(2)On and from the date of the publication of the scheme in the District Gazette under sub-section (1), the scheme shall come into force and shall have effect.(3)The Land Improvement Board in respect of a scheme sanctioned by it or by the Government and the Soil Conservation Board in respect of a scheme prepared by it may, for the purpose of carrying out the objects of the scheme, make regulations requiring any person or persons or the public generally to take certain action or to refrain from doing certain acts in respect of any matter supplementary or incidental to the scheme.
