Section 24 in Bengal Agricultural and Sanitary Improvement Act, 1920
24. Limitation to claim for compensation. - (1) No claim under section 23 shall be entertained which is made later than three years after the completion of the work by which such right is injuriously affected.
(2)For the purposes of this section, the date of the completion of the work shall be the date of the publication of the statement and particulars referred to in section 18, sub-section (2).
