Section 3 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
3. [ New ayacut zones. [Sections 3,4,4-A, 4B, 4-C, 4-D and 4-E were substituted for original sections 3 and 4 by section 3 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).]
(1)Any new ayacut in every notified work may be classified into one or more of the following zones, namely:-(i)wet zone;(ii)intermediary zone; or(iii)irrigated dry zone.(2)A wet zone shall comprise all the lands for which the water supplied as a result of the execution of a notified work will be ordinarily sufficient for one wet crop in a fasli year.(3)An intermediary zone shall comprise all the lands for which the water supplied as a result of the execution of a notified work will be occasionally sufficient for one wet crop and will be ordinarily sufficient for one irrigated dry crop in a fasli year.(4)An irrigated dry zone shall comprise all the lands for which the water supplied as a result of the execution of a notified work will be ordinarily sufficient for one irrigated dry crop in a fasli year, but not sufficient for one wet crop in any fasli year.
