Section 26(d) in The Goa, Daman and Diu Irrigation Act, 1973
(d)failure or stoppage of any water in a channel where such failure or stoppage is due to:-(i)any cause beyond the control of the authority in charge of the canal;(ii)the execution of any repairs, alterations, or additions to the canal;(iii)any measures considered necessary by the Canal-Officer, for regulating the proper flow of water in the channel or for maintaining established course of irrigation; or(iv)circumstances mentioned under clauses (a) to (f) of section 22:
