Section 41 in The United Provinces Minor Irrigation Works Act, 1920
41. Compensation for damage caused in other cases.
- Where any damage, other than damage of the description referred to in Sections 9, 16(2), 38, 39(1) or 40 is caused to a person by the exercise, with reference to a minor irrigation work, of any of the powers conferred by this Act, the officer-in-charge of the work shall, subject to any rules made under Section 47 in this behalf, tender reasonable compensation to the person sustaining the damage and in case of dispute as to the sufficiency of the amount tendered, he shall forthwith refer the matter for decision to the Collector, and such decision shall be final.
