Section 3(1) in Tamil Nadu Irrigation Tanks (Improvement) Act, 1949
(1)Notwithstanding anything contained in any other law for the time being in force, the Government shall have power to raise the full-tank level of any tank or to take any other measures for increasing its capacity or efficiency, wherever it may be situated and whether in a [ryotwari, zamindari] [The Zamindari estate has been abolished. See section 3 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Tamil Nadu Act XXVI of 1948).], inamdari or other area.
