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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(3)(c) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(c)the use of water for carrying on agricultural operations on such lands, whether obtained from a river, tank, well of any other source of supply and the repair and maintenance of works for securing supply of water for the cultivation of such land, whether of not such works are situated within the boundaries of such land;