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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Tamilnadu - Subsection

Section 4B(3) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(3)The betterment contribution shall be, subject to a maximum of fifty rupees per acre, or be one-third of the net expenditure per acre of land apportioned under sub-section (2).