Section 2(3) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(3)"Government" means the State Government;[(3-A) "improved old ayacut" in relation to any notified work, means all lands which are significantly benefited by the execution of the notified work, but does not include the ayacut of any existing irrigation or drainage work which has been merely repaired or restored to its original state after decay or [Inserted by section 2(iii) section 2(i) of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).]Explanation I. - For the purposes of this clause, lands shall be deemed to be significantly benefited by the execution of a notified work, if such lands-(a)having been under single crop irrigation or double crop irrigation from a Government source of irrigation before the execution of the notified work continue to be under such irrigation and are provided with a more adequate supply or better assured supply of water for irrigation as a result of the execution of the notified work, or(b)having been liable to non-beneficial submersion or stagnation of water before the execution of the notified work, have been substantially relieved of such submersion or stagnation as a result of the execution of the notified work:Provided that no lands shall be deemed to be significantly benefited if the more adequate supply or better assured supply of water for irrigation referred to in clause (a) of this Explanation or the substantial relief of submersion or stagnation referred to in clause (b) of this Explanation is as a result of mere repairs or restoration of the existing irrigation or drainage work to its original state after decay or injury.Explanation II. - For the purposes of Explanation I, the question whether any land-
