Section 23(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)Where the irrigation of any land is irregular, the public trust may, at it option, titter take its there of produce and bear the excess water-cess in respect of the irregular irrigation proportionate to its share or take the share of the produce which would have been obtained but for the irregular irrigation in which case the entire excess water-cess shall be borne by the cultivating tenant.
