Section 23 in Gujarat Irrigation and Drainage Act, 2013
23. Compensation on account of interruption of water-supply.
- If the supply of water to any. land irrigated from a canal is interrupted otherwise than in the manner described in clause (d) of section 20, the holder of such land may prefer an appeal for compensation to the Appellate Authority for any loss arising from such interruption, and the Appellate Authority, after consulting the canal-officer shall award to the applicant reasonable compensation for such loss.
