Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 38 in The Orissa Irrigation Act, 1959 38. Meaning of the term "water-rate" used in this Chapter. - For the purposes of this Chapter, the term "water-rate" shall mean "compulsory basic water-rate" or "water-rate", as the case may be.Chapter-VI Penalties
