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[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(3)(b) in Bihar Lift Irrigation Act, 1956

(b)No claim shall be made against the State Government for compensation in respect of loss caused by the failure or stoppage of water in a Lift Irrigation Work, by reason of any cause beyond the control of the State Government, or of any repairs, alterations or addition to the Lift Irrigation Work, or of any measures taken for regulating the proper flow of water therein or for maintaining the established course of irrigation which the Lift Irrigation Officer considers necessary; but the person suffering such loss shall be entitled to such remission of the ordinary charges payable for the use of water as is authorised by the State Government.