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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Irrigation Rules, 1961

(2)In case of disagreement the Irrigation Officer shall prepare a draft crop pattern for each Block under his charge. It shall be published in a conspicuous place of the village in which the Block is situated in presence of two witnesses of the locality inviting objections and suggestions to be filed before the Irrigation Officer within fifteen days from the date of publication. The Irrigation Officer after the last date fixed for filing objections and suggestions, shall proceed to hear the objection and suggestions received by him after giving due notice to the parties concerned. As soon as the Irrigation Officer completes the hearing he shall finalise the crop pattern for each Block and cause the same to be published in a conspicuous place of the village in presence of two witnesses of the locality.