Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(1a) in The Orissa Irrigation Act, 1959 (1a)[ The supply of water for rabi crops shall be made and regulated in such manner and shall be subject to such conditions as may, be prescribed.] [Inserted Vide Orissa Act No. 17 of 1981.]
