19. Special provision for recovery of past expenses incurred by Government.
- All expenses incurred by the State Government in connection with the construction and maintenance of water-courses and acquisition of lands therefor before the coming into force of this Act under any irrigation, works including the Hirakud Dam Project shall be recovered from the owners and occupiers of the lands other than the tenants protected under the Orissa Tenants' Relief Act, 1955 (Orissa Act V of 1955) benefitey or to be benefited by such water-courses in the form of a general enhancement of the compulsory basic water-rate or by the imposition of a special rate per acre in the manner prescribed under Section 18 :Provided that in consideration of any special circumstances the State Government may exempt such owners and occupiers either wholly or partly from payment of such water-rate or special rate, as the case may be.Chapter-IV Supply of water
