Section 9(2) in The Himachal Pradesh Minor Canals Act, 1976
(2)No claim shall be enforceable against the Government for compensation in respect of loss caused by any order passed under sub-section (1) but any person suffering loss by reason of any order passed under sub-section (1)(a) may claim such remission of the ordinary charges payable for the use of the water as is authorised by the State Government:Provided that if any right to water, entered in record-of-rights prepared or revised under section 27(1) or deemed under section 27(3) to have been made under this Act or admitted in any agreement between the Government and any person, is substantially diminished in consequence of action taken under sub-section (1)(a), the Collector shall award compensation under section 49 to such person in respect of the diminution of his right.
