Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 3 in The Orissa Betterment Charges Rules, 1958

3.

The date of completion of the 'Scheme' under the Act for the purpose of recovery of betterment charges in any area or block shall be the date on which supply of water is made to the lands under the irrigable command. The date of such supply shall be notified by the State Government in the official Gazette.