- If any supply of drinking-water is substantially deteriorated or diminished by any works undertaken in accordance with a declaration made by the [State] [Substituted by A. L. O.] Government under Section six, the Canal-Officer shall be bound to provide within convenient distance an adequate supply of good drinking-water in lieu of that so deteriorated or diminished, and no person shall be entitled to claim any further compensation in respect of the said deterioration or diminution.
