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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1) in The Orissa Public Embankment Construction and Improvement Act, 1950

(1)The cost incurred in the construction or improvement of any public embankment may be recovered, in whole or in part, as the State Government may deem fit, from the persons who are benefited or are likely to be benefited thereby.