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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Bihar - Subsection

Section 47(2)(ii) in Bihar Private Irrigation Works Act, 1922

(ii)such person is not entitled to claim under any of the provisions of this Act compensation for any loss which he has sustained or may sustain as a result of such interference or infringement;