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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in The Orissa Public Embankment Construction and Improvement Act, 1950

(5)The State Government after considering the report of the Collector and the recommendation of the Commissioner, if any, and the report under Sub-section (4) may, by notification, direct that the proposed work shall not be executed or that shall be executed with such modifications, if any, as the State Government may specify therein.