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State of Odisha - Section

Section 4 in The Orissa Betterment Charges Rules, 1958

4.

A land shall be deemed to be irrigated or capable of being irrigated under the scheme notwithstanding that the benefit of irrigation is not availed of: provided that such non-enjoyment of the benefit is due solely to action or inaction on the part of the person or persons liable to pay the betterment charges.