Section 6(3) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
(3)[ (a) For the purposes of this section, the execution of a notified work shall be deemed to be completed on the date of cessation of all work connected with its execution or on the date when the.notified work is ready to be put in actual operation, which ever is later,(b)The dates referred to in clause (a) shall be notified by such authority or officer and in such manner, as may be prescribed.]
