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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(2) in The Orissa Irrigation Act, 1959

(2)The Revenue Officer after taking action under Sub-section (1) shall amend the record-of-rights in respect of the land accordingly and inform the same to the Irrigation Officer having jurisdiction who shall thereupon be competent to levy the irrigation charges in accordance with such amendment and the provisions of this Act.