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[Cites 0, Cited by 0] [Section 76(4)] [Section 76] [Entire Act]

Bengal Presidency - Subsection

Section 76(4)(c) in The Bengal Irrigation Act, 1876

(c)If the supply of water to any land irrigated from a canal be interrupted otherwise than in the manner described in the last preceding clause, the occupier or owner of such land may present a petition for compensation to the Collector for any loss arising from such interruption, and the Collector shall award to the petitioner reasonable compensation for such loss.