Section 4C(2) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(2)Where the period specified in any order under sub-section (1) expires, the land referred to in sub-section (1) shall be deemed to be included in the ayacut aforesaid and the Government shall be entitled to levy contribution under this Act on such land with effect from the fasli in which such land shall be deemed to be included in the ayacut under this sub-section.
