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[Cites 0, Cited by 0] [Section 4B(2)] [Section 4B] [Entire Act]

State of Tamilnadu - Subsection

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

(i)the land revenue referred to in clauses (i) to (iv) is less than the rate of ryotwari assessment referred to in those clauses and has been determined before the execution of the notified work;