Section 10(1) in The Haryana Canal and Drainage Act, 1974
(1)Every tenant holding under an unexpired lease, who is in occupation of any land at the time when any stoppage or diminution of water supply in respect of which compensation is allowed under Section 7, takes place may claim an abatement of the rent previously payable by him for the said land, on the ground that the interruption reduced the value of the holding.
