Section 5(5) in Tamil Nadu Irrigation Tanks (Improvement) Act, 1949
(5)All compensation payable to any person under this section shall be paid by the Government, and the total amount paid by way of compensation in consequence of any measures taken in pursuance of section 3 in respect of any tank or such portion of the total amount aforesaid as the Government may specify may be recovered by the District Collector from the owners of the lands and other properties benefited by the measures taken, in such proportion and in accordance with such rules, as may be prescribed.
