Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(v) in Orissa Pani Panchayat Rules, 2003 (v)The Competent Authority shall prepare the bill in accordance with the measurements taken by him. The bills will be passed for payment by the President in respect of the works executed by Agency.
