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State of Tamilnadu - Section

Section 43 in Tamil Nadu Land Improvement Schemes Act, 1959

43. Government to direct preparation of schemes in cases of emergency.

- Notwithstanding anything contained in this Act, the Government may, in the case of any flood, cyclone, famine or scarcity, or other emergency, direct the preparation and execution of a scheme in such a manner, by such authority or officer and providing for such matters as may be prescribed.