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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(9) in The Orissa Irrigation Act, 1959

(9)Irrigation work-"irrigation work" includes-
(a)all reservoirs, tanks, anicuts, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells constructed, maintained or controlled wholly or mainly by the State Government or by any Panchayat Samiti, constituted under the Orissa Panchayat Samiti and Zilla Parishad Act, 1959 (Orissa Act 7 of 1960) on behalf of such Government for the supply or storage of water;
(b)all works, embankments, structures, supply and escape channels connected with such reservoirs, tanks, anicuts, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells and all roads constructed for the purpose of facilitating the construction or maintenance of such reservoirs, tanks, anicut, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells;
(c)all water courses and drainage works as herein defined;
(d)all lands occupied by the Government for the purpose of such reservoirs, tanks, anicuts, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells and all buildings, machinery, fences, gates and other structures, occupied by or belonging to the State Government upon such lands;