Section 23 in The U.P. Participatory Irrigation Management Act, 2009
23. Claims to compensation and remission in case of failure or stoppage of water supply.
- No claim shall be made against the State Government or the water users' association 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 water users' association, 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 the irrigation which the competent canal officer considers necessary; but the landholder suffering such loss as prescribed may claim such remission of the ordinary water charges payable for the use of the water as is authorised by the State Government on she recommendations of water users' association or competent canal officer as the case may be.
