Section 10(2) in The Punjab Minor Canals Act, 1905
(2)No claim shall be enforceable against the [State 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 a record-of-rights prepared or revised under section 28(1) or deemed under section 28(3) to have been made under this Act or admitted in any agreement between the [State Government] and any person is substantially diminished in consequence of action taken under sub-section (1) (a) the Collector shall award compensation under section 55 to such person in respect of the diminution of his right.
