Section 23 in The Bengal Agricultural And Sanitary Improvement Act, 1920
23. Compensation for consequential damage. -
Whenever any land, other than land taken or acquired for the purpose of this Act, or any right of fishery, right or drainage, right of the use of water, or other right of property, is injuriously affected by any act done, or any work executed under this Act, the person in whom such property, or right is vested may prefer a claim by petition to the Collector, for compensation;Provided that the refusal to execute any work for which application is made, and the refusal of permission to execute any work for the execution of which the permission of the Collector or any other authority is required under this Act, shall not be deemed acts on account of which a claim for compensation can be preferred under this section.
