Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Odisha - Subsection Section 37(2) in The Orissa Irrigation Rules, 1961 (2)In case of failure to deposit the cost within the time-limit mentioned in the demand notice, it shall be recovered as arrears of land revenue.Chapter-V Levy of water-rate
