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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Irrigation Act, 1959

(1)In case of any accident happening or being apprehended to an irrigation work, any Irrigation Officer or any person acting under his general or special orders in writing in this behalf, may enter upon any lands adjacent to such irrigation work, and may execute all works which may be necessary for the purpose of repairing the damages caused by or preventing such accident.