Section 7(2) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(2)Arrears of instalments of the contribution shall bear interest at the rate of six per cent, per annum and such interest shall be recoverable as arrears of land revenue.] [Substituted for original sub-section (1) by section 5 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 31 of 1963).]
