Section 14 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
14. Saving.
- Nothing contained in this Act shall apply to the levy, determination, payment or recovery of betterment contribution from the landholders of lands which are benefited, or are capable of being benefited, by the construction, expansion or [alteration of any irrigation or drainage work] [Substituted for the words 'alteration of any work' by section 9 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).] if provision in that behalf is contained in any other law relating thereto and for the time being in force.
