Section 23(2) in The Goa Command Area Development Act, 1997
(2)No claim shall be allowed against the Government or Canal Officer or any person authorised by them, for compensation in respect of any damage arising out of-(a)deterioration in climate or soil; or(b)stoppage or diminution of the supply of water where such stoppage or diminution is due to:-(i)any cause beyond the control of the authority in charge of the "irrigation" system;(ii)the execution of any repairs, alterations or additions to the "irrigation" system;(iii)any measures considered necessary by the Canal Officer for regulating the proper flow of water in the field channel or for maintaining the established courses of "irrigation"; or(iv)circumstances mentioned in clauses (a) to (f) of sub-section (1).
