Section 10 in Tamil Nadu Land Improvement Schemes Act, 1959
10. Functions of the Land Improvement Board.
- The functions of the Land Improvement Board shall be-(a)to make recommendations to the Government as to the areas, except a river valley catchment area specified in the notification under sub-section (1) of section 13, in each district for which schemes may be prepared;(b)to direct, either at its own instance or on the direction of the Government under section 9, the preparation of schemes under sub-section (3) of section 15;(c)to consider and approve the schemes so prepared;(d)to devise ways and means for the execution of the schemes approved by it; and(e)to perform such other functions as may be prescribed.
