Section 4C in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
4C. Exclusion of certain lands from ayacut in certain cases.
(1)Any Officer of the Revenue Department not lower in rank than a Revenue Divisional Officer specially authorised by the Government in this behalf (hereinafter referred to as the authorized officer) may, from time to time, postpone the inclusion of any land in the ayacut of a notified work for such period as he may, by order in writing, specify, on the ground that such land requires expensive lowering of the level or on such other ground as may be prescribed.Explanation. - For the purposes of this sub-section, "expensive lowering of the level" means any reclamation involving expenditure exceeding one hundred rupees per acre.(2)Where the period specified in any order under sub-section (1) expires, the land referred to in sub-section (1) shall be deemed to be included in the ayacut aforesaid and the Government shall be entitled to levy contribution under this Act on such land with effect from the fasli in which such land shall be deemed to be included in the ayacut under this sub-section.(3)Where any land included in the ayacut of a notified work is not fit for irrigation on the date of such inclusion for such reasons as may be prescribed and is subsequently brought under irrigation, the Government shall be entitled to levy contribution under this Act on such land with effect from the fasli in which the land is so brought under irrigation.
