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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(3)(c) in Bihar Lift Irrigation Act, 1956

(c)If the supply of water to any land irrigated from a Lift Irrigation Work be interrupted otherwise than in the manner described in clause (b), the occupier or owner of such land may present a petition for compensation to the Collector for any loss arising tor such interruption, and the Collector shall award to the petitioner reasonable compensation for such loss.