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11. Abatement of rent on interruption of water-supply.- Every tenant holding under an unexpired lease, or having a right of occupancy, who is in occupation of any land at the time when any stoppage ordiminution of water-supply, in respect of which compensation is allowed under section 8, takes place, may claim an abatement of the r ent previously payable by him for the said land, on the ground that the interruption reduces the value of the holding. 1. See now the Indian Limitation Act, 1963 (36 of 1963). 2. See now the Land Acquisition Act, 1894 (1 of 1894).    |
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