Section 47(2) in Bihar Private Irrigation Works Act, 1922
(2)[ Such suit may be instituted on the ground that -(i)the order interferes with the lawful exercise of a right to which the person aggrieved is entitled or infringes a right superior to the right the exercise of which is allowed by the order; and(ii)such person is not entitled to claim under any of the provisions of this Act compensation for any loss which he has sustained or may sustain as a result of such interference or infringement;and on no other ground.] [Substituted by Act 10 of 1939.]
