Section 16 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
16. Works notified under certain rules.
- Notwithstanding anything contained in this Act or in the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 32 of 1963), any work specified in the list of works published by the Collector of the district in the District Gazette before the date of the commencement of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation (Levy of Betterment Contribution) Amendment Act, 1963, imder rule 7 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Rules, 1956, shall be deemed 1 to be a notified work under this Act as amended by the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 32 of 1963), and the provisions of this Act, as amended by the said Act, shall have effect accordingly.
