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State of Himachal Pradesh - Section

Section 59 in The Himachal Pradesh Minor Canals Act, 1976

59. Bar of compensation where not expressly allowed.

- Save as otherwise expressly provided in this Act, no person shall be entitled to recover any compensation for anything at any time done, or in good faith intended to be done, in exercise of any power conferred by this Act, or by the rules made thereunder.