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

State of Odisha - Subsection

Section 4(6) in The Orissa Irrigation Act, 1959

(6)Drainage work-"drainage work" includes channels, either natural or artificial, for the discharge of waste or surplus water and all works connected with or auxiliary to such channels and escape channels from an irrigation work, embankments, sluices, groins and all works for the protection of lands from flood or from erosion formed, constructed or maintained by the State Government either wholly or in part;[(6-a) "Government water source" means any water source created naturally or otherwise by collection or deposit of water at a fixed place, any subsoil water or water in a state of running such as rivers, nalas, springs, streams and the like, which is other than an irrigation work and is the property of the Government ;] [Inserted vide Orissa Gazette Extraordinary No. 133/2.2.1994-Notification No. 1769-Legislative/ 2.2.1994-0.A. No. 3 of 1994.]