Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 13 in The Orissa Irrigation Act, 1959 13. No alteration of water-course except with the consent of Irrigation Officer. - No water-course constructed, extended, improved or altered under the provisions of Section 12 shall be altered without the consent of the Irrigation Officer.
