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

State of Odisha - Subsection

Section 3(4) in The Orissa Public Embankment Construction and Improvement Act, 1950

(4)After receipt of the report and in all cases before the construction or improvement is undertaken, the State Government shall cause an examination of the proposed work to be made by the Chief Engineer (irrigation) or any other officer specially authorised in this behalf by the State Government.