Section 37 in The Punjab Livestock and Birds Diseases Act, 1948
37. Bar of claim to compensation.
- Save as provided for in section 18 no person shall be entitled to any compensation in respect of the destruction of any [livestock or bird] [Substituted for the words 'animal' or 'animals' by Punjab Act of 1961, Section 4.] and thing or in respect of any other loss, injury, detriment or inconvenience caused to him by reason of anything done under this Act in good faith.
