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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(ii) in The Orissa Irrigation Rules, 1961

(ii)at a conspicuous place in every village in which any land likely to be benefited or affected by the proposed work, is situated in presence of not less than two witnesses whose signatures or thumb impressions shall be obtained on a copy of the notice to be filed in the Collector's records.