Section 6(8)(c) in The Orissa Compulsory Labour Rules, 1948

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State of Odisha - Subsection

Section 6(8)(c) in The Orissa Compulsory Labour Rules, 1948

(c)In case where there-has been long continued neglect and the revenue officers have omitted to enforce the execution of repairs by customary labour with the result that the repairs essential for an irrigation work involve considerable labour and expense, a contribution may be made from the Public Works Department or Minor Irrigation funds, but such cases should be submitted for the orders of the Government.

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State of Odisha - Subsection

Section 6(8)(c) in The Orissa Compulsory Labour Rules, 1948