Section 38 in The United Provinces Minor Irrigation Works Act, 1920
38. Compensation for damage caused by the application or use of Act No. VIII of 1873.
- The provisions of Sections 7 to 13 (inclusive) of the Northern India Canal and Drainage Act, 1873 (Act No. VIII of 1873), shall be applicable as if they were enacted in this Act, in respect of compensation for any stoppage, diminution or damage of the description contemplated by the aforesaid sections and caused by the carrying out of any scheme under this Act.
