Section 4A in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
4A. Levy of betterment contribution on lands in the new ayacut.
- The Government shall be entitled to levy a betterment contribution from the landholder on every acre of land in any new ayacut in accordance with the rates specified in the Schedule:Provided that no betterment contribution shall be levied on any land in any new ayacut under notified work, the cost of which does not exceed [twenty-five lakh rupees] [Substituted for 'one lakh and fifty thousand rupees' by section 2 of Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 2000 (Tamil Nadu Act 46 of 2000).].
