Section 13 in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999
13. Bar to claim compensation.
- Subject to the provisions of section 12, no person shall be entitled to claim any damages or compensation from the Government for any loss sustained by him as a result of any order passed under the clause(a) of sub-section(4) of section 3 or under sections 8,9,or 11 or by virtue of any action taken under this Act.Chapter-III Miscellaneous
