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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(2)(f) in The Orissa Irrigation Rules, 1961

(f)The order shall be communicated in writing to the applicant. Where the application is allowed the applicant shall be asked to execute an agreement in Form 'T' within the date specified in the said order. The agreement shall be binding on both the licensing authority and the licensee and same shall be executed at the cost of the licensee. Drawing and lifting of water from Government water source shall be made only after execution of the agreement;