Section 15(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)On the issue of a direction under sub-section (1) or sub-section (2), the Land Improvement Board shall appoint an officer to prepare, in accordance with such instruction as the Land Improvement Board may issue, a draft scheme setting out-(a)the objects of the scheme;(b)the boundaries and approximate area of the lands to be included in the scheme;(c)the persons, including the Government, who will be affected by the scheme;(d)the works, if any, to be carried out under the scheme;(e)the agency or agencies through which any such work shall be carried out;(f)the benefits expected directly to the lands in which the scheme shall be executed and indirectly off-site to other lands as well as reduction in sedimentation to reservoirs and reduction of flood damages, prevention of road-slips, landslides and reclamation of lands; and(g)such other particulars as may be prescribed.
