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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(9)(d) in The Orissa Irrigation Act, 1959

(d)all lands occupied by the Government for the purpose of such reservoirs, tanks, anicuts, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells and all buildings, machinery, fences, gates and other structures, occupied by or belonging to the State Government upon such lands;