42. Abatement of revenue demand on interruption of water-supply.
- If compensation is awarded under section 39 on account of a stoppage or diminution of supply of water to any Paying revenue to [the [State] [These words 'the Provincial Government' were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] Government], and the amount of the revenue payable on account of such land has been fixed with reference to the water-advantages appertaining thereto the holder of the said land shall be entitled to an abatement of the amount of revenue payable to such extent as shall be determined by the Collector.
