Section 25 in Tamil Nadu Land Improvement Schemes Act, 1959
25. Preparation of statement.
(1)The Executing Officer shall, on completion of the work in any specified area or part thereof, prepare a statement for any such area or part giving the following particulars:-(a)(i)the work done;(ii)the cost thereof;(iii)the total amount to be recovered from the owners;(iv)the names of the owners of the lands included in the scheme;(v)the general rate per acre or per rupee of assessment per annum at which such cost is to be recovered from the owners;(vi)the period within which such cost is to be recovered;(vii)the work which in his opinion shall be maintained or repaired individually or jointly and the name of every such person;(viii)the follow up of soil conservation practices that are to be undertaken in the field by the owners or any of them;(ix)the rights, if any, of the owners or any of them in regard to the use of such work;(b)in the case of any survey number or sub-division of any survey number-(i)if the owner is not liable to maintain or repair the works therein, a list of such survey numbers or sub-divisions;(ii)if the cost is to be recovered from an owner at a rate other than the general rate referred to in item (v) of clause (a), a list of such survey numbers or sub-divisions in and the rate at which the cost is to be recovered from the owner or owners of such survey numbers or sub-divisions;(c)a map and plan, if any, showing the situation, extent and nature of all works;(d)such other matters as may be prescribed.(2)When a statement is prepared under this section, any rights and liabilities shown therein shall be entered in the record of rights or where there is no record of rights, in such village record and in such manner as may be prescribed and shall, thereupon, form part of such record of rights or such village record;
