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 45] [Entire Act] State of Odisha - Subsection Section 45(2) in The Orissa Irrigation Rules, 1961 (2)The Irrigation Officer shall prepare a preliminary assessment toll of the compulsory basic water-rate for the lands in each village in respect of each irrigation work in Form 'M'.
