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 20A] [Entire Act] State of Odisha - Subsection Section 20A(1) in The Orissa Irrigation Act, 1959 (1)The State Government may, in the public interest regulate the use, diversion, collection or consumption of water from Government water source for industrial and commercial purposes other than agriculture.
