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 Betterment Charges Rules, 1958 17. Jurisdiction of a Canal Officer. - The jurisdiction of a Canal Officer appointed in connection with the duties to be performed under the Act may comprise one or more assessment circles.
