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

State of Odisha - Subsection

Section 4(18) in The Orissa Irrigation Act, 1959

(18)Water-rate-"water-rate" is the amount of revenue payable to Government for the supply of water for any crop, other than staple cereal crop, whether the water is used or not.Explanation - When water-rate is charged for irrigation, it shall be with reference to a single crop per acre of land.Chapter-II Construction and maintenance of irrigation works