Section 15 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
15. [ Act deemed not to affect recovery in certain cases. [Sections 15 and 16 and the Schedule were added by section 10 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963, (Tamil Nadu Act 32 of 1963).]
- Subject to the provisions of section 8, nothing contained in this Act shall be deemed to limit or otherwise affect the power of the Government to recover any money which any landholder of any land in the ayacut of any notified work may have agreed before the date of the commencement of the [Tamil Nadu] [Substituted for the original sub-section (3) by section 4(iv) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 31 of 1963).] 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), or may agree after that date, to pay to the Government as a condition precedent to the execution of any such work.]
