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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(2)(d) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(d)all works for the protection of lands from floods or from erosion, which are owned or controlled by the Government, or which are maintained by them otherwise than by an assignment of land or land revenue made, confirmed, recognized by the Government, or which, having been constructed by the Government or being maintained by an assignment of land or land revenue as aforesaid, have not been made over to any person, but does not include works for the removal of sewage;