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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Odisha - Subsection

Section 44(2) in The Orissa Irrigation Rules, 1961

(2)The Irrigation Officer before deciding the classification of any private irrigation source shall give reasonable opportunity to the owner of the said source as well as to the owners and occupiers of lands irrigated by source of being heard shall communicate his decision to them.