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State of Odisha - Section

Section 31 in The Orissa Irrigation Act, 1959

31. Unauthorised use of water.

- Water is said to be used in an 'unauthorised manner' when it is taken from any irrigation work outlet or water-course in contravention of any of the provisions of this Act or of the rules made thereunder or of any order passed by an Irrigation Officer thereunder and its use gives rise to, or may be expected to give rise to, benefits of any kind.