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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(3)(t) in The Orissa Development Authorities Act, 1982

(t)provision of sanitary arrangements required for the area comprised in the scheme including drains, disposal of waste and refuse and the conservation of and prevention of injury or contamination to rivers or other sources and means of water-supply ;