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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(3) in The Haryana Canal and Drainage Act, 1974

(3)If the supply of water to any land irrigated from a canal be interrupted otherwise than in the manner prescribed in sub-section (2) the occupier or owner of such land may present a petition for compensation; to the Collector for any loss arising from such interruption and the Collector may award to the petitioner reasonable compensation for such loss.