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

State of Odisha - Subsection

Section 26(2) in The Orissa Irrigation Act, 1959

(2)If the owner or occupier refuses to allow free passage for water through or over lands in his possession or control, the Irrigation Officer may take such expeditions steps as he thinks necessary to allow such passage and recover the cost in that behalf, if any, in the manner prescribed.Chapter-V Levy of water rate and cess