Section 25(1)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

(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;

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