Section 22(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)(a)The Land Improvement Board in respect of such works under a scheme sanctioned by it or by the Government as the Land Improvement Board may, by general or special order, specify, and the District Committee in respect of other works under such scheme and the Soil Conservation Board, in respect of works under a scheme prepared by it, shall, by notice given in the prescribed form, inform the owner in which such works have to be carried out, the details of such works and the date before which the owner of the land shall carry them out:Provided that the Land Improvement Board, the Soil Conservation Board or the District Committee, as the case may be, may, wherever necessary, direct that any work to be carried out by the owner of the land shall be carried out by the Executing Officer himself and that the cost or part of the cost of such work shall be recovered from the owner of the land.(b)A copy of the notice referred to in clause (a) shall be served in the prescribed manner on such other person or persons as may, in the opinion of the Land Improvement Board or the District Committee or the Soil Conservation Board, as the case may be, be benefited in consequence of any work to be carried out and thereby become liable to pay such amount as may be determined under sub-section (1) of section 23.
