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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(f) in The Orissa Irrigation Act, 1959

(f)enter upon any land or building for the purpose of inspecting or regulating the use of the water supplied, or of measuring the lands, irrigated thereby or chargeable with irrigation revenue and of doing all things necessary for the proper regulation and management of any irrigation work :