Section 20 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
20. Indemnity.
- No claim shall lie against the State Government for compensation or for the refund of betterment contribution on account of loss occasioned by any temporary failure or stoppage of water in an irrigation work or flood protection work or by any cause beyond the control of the State Government or by any repairs, alterations or additions made to such work.
