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State of Gujarat - Section

Section 35 in The Bombay Irrigation Act, 1879

35. Compensation on account of interruption of water supply.

- If the supply of water to any land irrigated from a canal is interrupted otherwise, than in the manner described in clause (d) of section 31, the holder of such land may present a petition for compensation to the Collector for any loss arising from such interruption, and the Collector, after consulting the Canal officer shall award to the petitioner reasonable compensation for such loss.