Section 8 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
8. Rebate in certain cases.
- If the Government accept any money from any person for the [execution of any notified work] [Substituted for the words 'construction, expansion or alteration of the work' by section 4(i)(c)(2) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).] and such person becomes liable to pay contribution in respect of any land benefited by such [execution] [Substituted for the words 'construction, expansion or alteration' by section 6(ii) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).], the sum accepted from him shall be credited towards the contribution payable by him.
