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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3)(d) in The Northern India Canal and Drainageact, 1873

(d)No claim shall be made against the State Government for compensation in respect of loss caused by the failure or stoppage of the water in a canal, by reason of any cause beyond the control of the State Government or of any repairs, alterations or additions to the canal, or of any measures taken for regulating the proper flow of water therein, or for maintaining the established course of irrigation which the Divisional Canal -officer considersnecessary; but the person suffering such loss may claim such remission of the ordinary charges payable for the use of the water as is authorised by the State Government: