Section 28 in The Bihar Public Irrigation and Drainage Works Act, 1947
28. [Provincial] [Substituted by A.L.O. as State.] Government or its officers not liable for loss or damage.
- No suit shall lie against the [Provincial] [Substituted by A.L.O. as State.] Government or any servant of the Government serving in connection with the affairs of the Province in respect of -(a)any loss caused by the failure or stoppage of water in any irrigation work or the failure or partial failure of any drainage or other work mentioned in sub-section (1) of Section 3 owing to any cause whatsoever, or(b)any loss or damage caused by the overflow of water from any such work resulting directly or indirectly from any such work.
