Section 32(3)(A) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002

[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(3)(A) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002

(A)Property Register and Records. - These records shall contain the details of properties, assets and liabilities vested in a Farmers' Organisation like lands, buildings, canals, etc. and includes -

(i)Investor Register (Component Register): An inventory register in Form-XV shall contain particulars of hydraulic particulars of structures including details of canals and with their hydraulic particulars;

(ii)Register of Land, Buildings (Form-XVI);

(iii)Miscellaneous Property Register: (Form-XVII) Other minor properties such as trees, grass etc; and

(iv)Register of Machineries (Form-XVIII) shall furnish the list of machines working and condemned.

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State of Tamilnadu - Subsection

Section 32(3)(A) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002