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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3)(a) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(a)having been under single crop irrigation or double crop irrigation from a Government source of irrigation before the execution of the notified work continue to be under such irrigation and are provided with a more adequate supply or better assured supply of water for irrigation as a result of the execution of the notified work, or