Section 10(2) in The Haryana Canal and Drainage Act, 1974
(2)If water-supply is afterwards restored to the said land, the rent of the tenant may be enhanced, in respect of such land due to the restored water supply, to an amount not exceeding that at which it stood immediately before the abatement :Provided that such enhancement shall be on account only for the restored water-supply, and shall not affect the liability of the tenant to enhancement of rent on any other grounds.
