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] [Entire Act] State of Odisha - Section Section 17 in The Orissa Irrigation Act, 1959 17. Use of land acquired for water-course for other purpose. - No land acquired under this Chapter for a water-course shall be used for any other purpose without the previous consent in writing of the Collector.
