Section 10(3) in The Punjab Minor Canals Act, 1905
(3)No right to the use of the water of a canal shall be, or be deemed to have bee, acquired under the [Indian Limitation Act, 1877] [See now the Limitation Act, 1963 (Central Act 36 of 1963).], nor shall the [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] be bound to supply any person with water.
