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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(h) in Northern India Canal and Drainage Act, 1873

(h)damage done in respect of any right to a water-course or the use of any water to which any person is entitled under the [Indian Limitation Act, 1877, Part IV (XV of 1877)] [Now see Limitation Act, 1963.];