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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(f) in The Northern India Canal and Drainageact, 1873

(f)If the supply of water to any land irrigated from a canal be interrupted otherwise than in the manner described in the last preceding clause, theoccupier or owner of such land may present a petition for compensation to the Collector for any loss arising from such interruption, and the Collector may award to the petitioner reasonable compensation for such loss: