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[Cites 0, Cited by 0] [Section 220(2)] [Section 220] [Entire Act]

State of Odisha - Subsection

Section 220(2)(a) in Orissa Municipal Act, 1950

(a)Over any lake, or reservoir from which a supply of water for drinking, for producing electric energy or for other purposes is derived and over all lands within one mile of the high water level of any such lake, tank or reservoir;