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[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

Bengal Presidency - Subsection

Section 76(4)(b) in The Bengal Irrigation Act, 1876

(b)No claim shall be made [against the Government] [Words 'against the Crown' first substituted for the words 'against the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] for compensation in respect of loss caused by the failure or stoppage of the water in a canal, by reason of any cause beyond the control [of the State Government] [Words 'of the Provincial Government' first substituted for the word 'of the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], or of any repairs, alterations or additions to the canal, or of any measures taken for regulating the proper flow of water therein, or for maintaining the established course of irrigation which the canal-officer considers necessary; but the person suffering such loss shall be entitled to such remission of the ordinary charges payable for the use of the water as is authorized by the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] :