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

State of Punjab - Subsection

Section 32(3)(c) in Northern India Canal and Drainage Act, 1873

(c)Claims on account of interruption from other causes. - If the supply of water to any land irrigated from a canal be interrupted otherwise than in the manner prescribed in the last preceding clause, the occupier 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;