(6)In the case of any land, the amount of improvement levy realised for any year-(a)[ in respect of the Mayurakshi Reservoir Project, including the Bakreswar Canal, shall not exceed ten rupees per acre;] [Clause (a) substituted by W.B. Act 24 of 1954.](b)in respect of the Damodar Canal and the Eden Canal shall not exceed five rupees eight annas per acre :Provided that in the case of any land which was irrigated from the Eden Canal in any year during the ten years prior to the first day of April, 1935, such amount shall not exceed three rupees eight annas per acre.
