Section 4D in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
4D. Authorized officer to levy betterment contribution.
- Every authorized officer shall levy betterment contribution under this Act in respect of any land situated within his jurisdiction:Provided that where the ayacut of a notified work lies within the jurisdiction of more than one authorised officer, the Government may, by general or special order, specify the officer who should levy betterment contribution in respect of lands in such ayacut.
