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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3) in The Orissa Public Embankment Construction and Improvement Act, 1950

(3)"improvement" used with reference to an embankment shall mean any work which adds to or alters such embankment in a manner directly more beneficial to the purpose for which it was constructed arid includes the renewal of such works, or alterations therein or additions thereto;