Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] British India - Subsection Section 8(h) in The 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 (15 of 1877 ) Part IV;
