Section 4(1) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(1)Every wet zone, every intermediary zone or every irrigated dry zone may consist of Block A, B, C or D as classified below, namely:-(a)Block A shall consist of contiguous lands of wet taram 1,2,3, or 4;(b)Block B shall consist of contiguous lands of wet taram 5;(c)Block C shall consist of contiguous lands of wet taram 6;(d)Block D shall consist of contiguous lands of wet taram 7 and above. (2) Dry lands shall be classified according to the corresponding wet taram rates.
