Section 42A(3) in Tamil Nadu Land Improvement Schemes Act, 1959
(3)for the purpose or evaluation of a scheme-(a)certain mini-project areas representing typical package of conservation practices are to be selected;(b)the investment made on the scheme, such as the investment made for the following purposes, shall also be taken into account, namely:-(i)Land treatment;(ii)Land restoration;(iii)Construction of erosion control and Water harvesting structures;(iv)Mini Command Development.(c)Pre-project and Post-project datas are to be collected with respect to the following namely:-(i)Hydrologic and Sedimentation including climatic and watershed attributes;(ii)Socio-economic data, which will cover family size and economics, holdings, crop and plant management, production and return and employment.]
