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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(6) in The Orissa Public Embankment Construction and Improvement Act, 1950

(6)At any time after the publication of the notification under Subsection (5) the State Government may, by further notification direct that the proposed work shall not be executed or that it shall be executed with such further modifications as may be specified in that notification.