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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Irrigation Act, 1959

(2)Claims on account of interruption from other causes - If the Supply of water to any land irrigated from an irrigation work be interrupted otherwise than in the manner specified in the preceding subsection, the Collector may on application allow such remission as may be considered reasonable and his decision in this regard shall be final.