Section 10 in The Haryana Canal and Drainage Act, 1974
10. Abatement of rent on interruption of water supply.
(1)Every tenant holding under an unexpired lease, who is in occupation of any land at the time when any stoppage or diminution of water supply in respect of which compensation is allowed under Section 7, takes place may claim an abatement of the rent previously payable by him for the said land, on the ground that the interruption reduced the value of the holding.(2)If water-supply is afterwards restored to the said land, the rent of the tenant may be enhanced, in respect of such land due to the restored water supply, to an amount not exceeding that at which it stood immediately before the abatement :Provided that such enhancement shall be on account only for the restored water-supply, and shall not affect the liability of the tenant to enhancement of rent on any other grounds.
