(1)No claim for compensation shall lie against any permanent holder for any damage arising from-(a)the stoppage or diminution of the percolation or flow of water; or(b)the deterioration of climate or soil; or(c)the stoppage of navigation, or of the means of drifting timber or water cattle :Provided that compensation shall be payable where, as a result of the construction of a private irrigation work :(i)the rent or revenue of any land has been reduced; or(ii)the supply of water to or from a tank or other constructed work has been diminished.
