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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(3) in The Orissa Irrigation Rules, 1961

(3)The Irrigation Officer shall inspect each irrigation work under his control at least once annually and submit a report to the Collector regarding the condition of the work. He shall indicate in his report as to whether the work needs repairs or not and if so, a brief description of repairs to be made. For the sufficient maintenance of irrigation works in the district, Collector shall maintain a permanent ledger showing the name of irrigation work, the amount of expenditure sanctioned and other details in Form 'R'.