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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(5)(b) in Tamil Nadu Irrigation (Levy of Betterment Contribution) Act, 1955

(b)having been under single crop irrigation before the execution of the notified work have been brought under double crop irrigation subsequently with water supplied from a Government source of irrigation as a result of the execution of the notified work.