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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Irrigation Act, 1959

(1)For the purpose of irrigation or drainage on lands under the irrigable command of an irrigation work the owners or occupiers of such land shall be bound to afford free passage of water through or over all lands in their possession or under their control without causing unnecessary loss or damage to their lands.