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Union of India - Section

Section 67 in The Northern India Canal and Drainageact, 1873

67. Jurisdiction under this Act of Civil Courts.-

Except where herein otherwise provided, all claims against the State Government in respect of anything done under this Act may be tried by the Civil Courts; but no such Court shall in any case pass an order as to the supply of canal-water to any crop sown or growing at the time of such order.