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[Cites 0, Cited by 0] [Section 23A(1)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(1)(a) in The Orissa Irrigation Rules, 1961

(a)the [Executive Engineer] may earmark the bed and off-shore lands of the said water source free from encumbrances and set it apart for the purpose;]