Section 4C(3) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(3)Where any land included in the ayacut of a notified work is not fit for irrigation on the date of such inclusion for such reasons as may be prescribed and is subsequently brought under irrigation, the Government shall be entitled to levy contribution under this Act on such land with effect from the fasli in which the land is so brought under irrigation.
