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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(5)(a) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(a)having been left waste or under unirrigated cultivation, before the execution of the notified work have been brought under irrigation subsequently with water supplied from a Government source of irrigation as a result of the execution of the notified work, or