- Whenever, in pursuance of a Notification made under Section 40, any obstruction is removed or modified;or whenever any drainage-work is carried out under the last preceding Section, all claims for compensation on account of any loss consequent on the removal or modification of the said obstruction, or the construction of such work, may be made before the Collector, and he shall deal with the same in the manner provided in Part II; but no compensation shall be allowed for any damage arising from increase of percolation.
