Section 20(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)The following provisions shall govern the determination of the appropriate assessment, under the Explanation to section 26, in respect of any land in an inam estate, which has been registered, in pursuance of a settlement effected under section 20, as wet, under an irrigation work belonging to, constructed or maintained by, or on behalf of the Government, and which was liable to pay any water-cess under any law governing the levy of such cess in the State of Tamil Nadu for irrigation from the said work before the settlement.
