Section 12A(1)(d) in The Orissa Land Reforms (General) Rules, 1965

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State of Odisha - Subsection

Section 12A(1)(d) in The Orissa Land Reforms (General) Rules, 1965

(d)While considering the application for conversion, the authorised officer shall satisfy himself that the proposed conversion will not-

(i)obstruct natural water courses thereby causing water logging of agricultural lands in the neighbourhood, or

(ii)obstruct water courses laid out for carrying water for irrigating agricultural holdings in the neighbourhood.