Section 9 in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955
9. Payment of contribution by person having interest in land.
- Any person having interest in a land may, notwithstanding that he is not the landholder of such land, pay the contribution payable by the landholder in respect of such land and shall, if such person pays the entire contribution within a period of two years from the date on which the landholder becomes liable to pay the contribution, be entitled to a [rebate at such rate as may be prescribed] [Substituted for the words 'rebate of twenty per cent' by section 7 of the Tamil Nadu Irrigation (Levy of Betterment Contribution) Amendment Act, 1963 (Tamil Nadu Act 32 of 1963).].
