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State of Odisha - Section

Section 92 in The Bengal Embankment Act, 1882

92. Powers conferred on Superintendent of Embankments in Orissa.

- The powers conferred on the Collector by Section 25 may, in the Province of Orissa, be exercised by the Superintendent of Embankments with the consent of the Collector previously obtained, and the references in the said section to other parts of this Act shall be deemed to be references to the corresponding portions respectively of Act XXXII of 1855 (an Act relating to Embankments).The consequences mentioned in Section 26 shall attach to everything done by the Superintendent of Embankments under the provisions of this section.