Section 2(2) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(2)"drainage work" includes-(a)channels, whether natural or artificial, for the discharge of waste or surplus water and all works connected with or auxiliary to such channels;(b)escape channels from an irrigation work;(c)dams, weirs, embankments, sluices and groynes;(d)all works for the protection of lands from floods or from erosion, which are owned or controlled by the Government, or which are maintained by them otherwise than by an assignment of land or land revenue made, confirmed, recognized by the Government, or which, having been constructed by the Government or being maintained by an assignment of land or land revenue as aforesaid, have not been made over to any person, but does not include works for the removal of sewage;[(2-A) "execution", in relation to a notified work, means the construction, expansion or alteration of the notified work;] [Inserted by section 2(ii) section 2(i) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).]
