Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in The Orissa Irrigation Rules, 1961

(2)The order shall be communicated in writing to the applicant and where the application is allowed, the applicant shall be asked to execute an agreement in Form 'K' within the date specified therein. Supply of water shall be made only after execution of the agreement.