Section 4B(2)(ii) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

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State of Tamilnadu - Subsection

Section 4B(2)(ii) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(ii)the notified work was executed after the abolition of the estate, inam estate, minor inam or a lease-hold village, as the case may be, and before effecting the ryotwari settlement referred to in clauses (i), (ii) (iii) or (iv), as the case may be; and

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State of Tamilnadu - Subsection

Section 4B(2)(ii) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955