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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Odisha - Subsection

Section 4A(3)(ii) in The Orissa Irrigation Rules, 1961

(ii)at a conspicuous place in every village in which the land likely to be benefited or affected by the proposed work is situated in the presence of not less than two witnesses whose signatures or thumb impressions shall be obtained on a copy of the notice to be filed in the Block Development officer's record.