Section 24(1) in The United Provinces Minor Irrigation Works Act, 1920
(1)Notwithstanding anything contained in any enactment to the contrary, but subject to any rules made in this behalf, where benefits are received for a minor irrigation work constructed or maintained under this Act, such benefits, whether due to the supply of direct irrigation or to percolation, submersion, improvement of the water supply in wells or drainage of excessive water or otherwise, shall be deemed a ground for enhancement of rent.
