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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Irrigation Act, 1959

(4)Compulsory basic water-rate-"compulsory basic water-rate" means a flat water-rate per acre of land within the culturable commanded area of an irrigation work payable to the State Government for supply of water, whether used or not, from an irrigation work for irrigation of staple cereal crop generally grown in such area;Explanation - For the purpose of this clause 'land within culturable commanded area' shall not include any land which does not, except under circumstances specified in Section 22, actually get water from an irrigation work.