Section 11 in The Rajasthan Irrigation and Drainage Act, 1954
11. Abatement of rent on interruption of water supply.
- Every tenant holding under an unexpired lease, or having a right of occupancy, who is in occupation of any land at the time when any stoppage or diminution of water supply, in respect of which compensation is allowed under section 8, takes place, may claim an abatement of the rent previously payable by him for the said land, on the ground that the interruption reduces the value of the holding.
