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[Cites 0, Cited by 0] [Section 31(5)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(5)(b) in Orissa Pani Panchayat Rules, 2003

(b)The defaulters list so prepared under Clause (a) shall be furnished to Tahasildar of the area in whose jurisdiction the area of operation of Farmers' Organisation lies; for recovery under the Orissa Public Demands Recovery Act.