Section 6(2) in Tamil Nadu Irrigation Works (Construction of Field Bothies) Act, 1959
(2)Where, in pursuance of sub-section (1), any field bothies constructed or dug by the Government, the cost of construction or digging of such bothy, or such portion of the cost, as the Collector may specify, may be recovered by the Collector from the owners of the lands and other properties benefited by the field bothy in such proportions and in such manner as may be prescribed.Explanation. - For the purposes of this sub-section, the expression "cost of construction or digging of such bothy" shall include-(i)the cost of the land acquired for the purpose, and(ii)the expenditure incurred towards the employment of the special staff for the purpose.
