Legal Document View

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
[Cites 0, Cited by 0] [Section 20A(4)] [Section 20A] [Entire Act]

State of Odisha - Subsection

Section 20A(4)(ii) in The Orissa Irrigation Act, 1959

(ii)if an application for the required licence is duly made in the prescribed manner to the appropriate authority within the period specified in Clause (i), till the disposal of such application.