DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Mettur Canal Irrigation Cess Act, 1953
Act 17 of 1953
Keyword(s):
Mettur Canal, Irrigation Cess
1
216 A.. ' ~ r (,lanu/ irrigation [I953 : T.N. Act XVn Cess
'[TAMIL N.ADUj ACT No. XFrl: 0:' 1953.8
(Received the assent of the President orz the 9th September 1953 ; first p~blidzed in the For . St. George Gazette on the 23rd September 1953.)
An Act to provide for the extension of the provisions of the Bhavani Reservoir Irrigation Cess Ad, 1933, to lands which may be irrigated from the Mettnr Canal. W H ~ R ~ A S the State Government are excavating a canal from the Mettur Reservoir for irrigatiox of certain lands a in the districts o ' C~iinbatore and Salem; AND WHEREAS the conditions of such irrigation are similar to those of lands from the Bhavani Reservoir and it is consequently necessary to extend the provisions of the Bhavani Reservoir Irrigation Cess Act, 1933 ('[Tamil Nadu] Act XVI of 1933) to irrigation from the said canal: It is hereby enacted as follows :--
I. (I) This Act may be called the Mettur Canal Short extent "Ie3 and Irrigation Cess Act, 1953. Q m n c e m e n t .
(2) ~t'extends to all lands the irrigation of which from the Mettur Canal is allowed by or under the orders of the State Government but doos not extend to any land which on the date on which ttis Act comes into force is entitled to irrigation with water of any sourcc (other than the Mettur Canal) belonging to or constructed by, or on behalf of, the aover ament .
(3) It shall come int l~ force at once.
1. These words were ~~ifrst i t l i t ed h r t he word *' Madras " by the Tamil Nadu Ad:iptni tm of' Laws Order, 1969, as amended by the Tamil Nadu Adapt i( fn t t f Laws ( S e ~ n d An~endrnent) Order, 1969.
2. For Statement 01' Objccrs and Reasrms, sce F ' r t ,J'$. Gcorgr Obzette, par^ W-A, dated t he 10! 11 June 1953. pa,ge 10.
2
3