(g)damage done in respect of any right to a water-course or the use of any water to which any person is entitled under the [Indian Limitation Act, 1871, Part IV;] [Act 9 of 1871 was repealed and re-enacted by Act 15 of 1877, which again has been repealed and re-enacted by Act 9 of 1908, and this reference should now be construed as a reference to Part IV of the later Act, see the General Clauses Act, 1897, Section 8.]
