Section 15 in Tamil Nadu Land Improvement Schemes Act, 1959
15. Power to direct preparation of schemes.
(1)On receipt of an order of the Government under section 9, the Land Improvement Board shall direct the preparation of a scheme for the areas specified in the order.(2)The Land Improvement Board may, if satisfied, that it is necessary so to do, direct the preparation of a scheme in respect of any area in a district other than-(a)the area specified in the order of the Government under section 9; and(b)a river valley catchment area specified in the notification under subsection (1) of section 13.(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.(4)The draft scheme so prepared shall be submitted to the Land Improvement Board which may approve it either with or without modifications or may reject it and prepare, or cause to be prepared, another draft scheme.(5)Whenever the Land Improvement Board prepares or approves any draft scheme, it shall appoint an officer called the Inquiry Off jeer for the purposes hereinafter specified.
