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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Compulsory Labour Rules, 1948

(4)It will be his duty to contact the headman, makaddam or president of the Panchayat of the village or villages concerned and arrange for necessary repairs to the embankment in time unless repairs are taken up by the agencies which are bound or responsible for maintenance of the embankments in question.