Section 10 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
10. Right of reimbursement in respect of contribution.
- Where the landholder not being in the territory to which the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1930), extends, a kanamdar or a customary verumpattamdar [xxx] [The words 'or in the South Kanara district, a Walawargadar Kayemgenidar, a permanent tenant or a mulgeni tenant' were omitted by clause 3 of, and the Schedule, the Madras Adaptation of Laws Order, 1957.] liable to pay contribution under this Act is not the owner of the land or is a co-owner of the land, nothing in this Act shall be deemed to affect his right to reimbursement from the owner or to recover proportionate part from the co-owner, as the case may be.
