Section 42A(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)Notwithstanding anything contained in this Act, the Land Improvement Board in respect of any scheme sanctioned by it or by the Government, and the soil Conservation Board in respect of any scheme prepared by it, may direct the District Committee or any other institution to evaluate periodically any such schemes as maybe specified in such direction subject to such rules as may be made in this behalf and in accordance with the provisions of this section-(a)to identify the benefits of the scheme;(b)to identify technical approaches for measuring such benefits; and(c)to collect time series data for the purpose.
