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 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(2) in The Orissa Irrigation Act, 1959 (2)The expenses incurred by the Irrigation Officer on any work or repair under Sub-section (1) shall be recoverable pro rata on the basis of the acreage of land benefited by the water-course from the defaulters as arrears of land revenue.
