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State of Odisha - Section

Section 6 in The Bengal Embankment Act, 1882

6. Notification.

- The Provincial Government may, from time to time, by a notification in the Official Gazette, declare the limits of any tract within which the provisions of Clause (b), Section 76, shall take effect; and the said provisions shall take effect one month after the publication of such notification.As soon as possible after the said publication, the Collector shall cause a translation of the notification in the vernacular to be published in the manner prescribed in Section 80.