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] [Entire Act] State of Gujarat - Section Section 48 in Gujarat Irrigation and Drainage Rules, 2014 48. Claims for compensation. - No claim for compensation on account of damage to crop due to the failure or deficiency of water shall be entertained.
