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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Irrigation Rules, 1961

(2)If an applicant is in arrears of water-rates which became due before the date of application the application may be rejected or sanction may be given provisionally subject to the condition that such arrears are paid before a specified date prior to commencement of supply.