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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(1) in The Orissa Irrigation Act, 1959

(1)Any Irrigation Officer may accept from any person, against whom a reasonable belief exists that he has committed an offence punishable under this Act or the rules made thereunder, a sum of money not exceeding two hundred rupees, by way of composition for such offence.