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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(3) in The Orissa Irrigation Rules, 1961

(3)A notice of preliminary assessment shall be served on each person liable to pay compulsory basic water-rate in respect of land or lands held by him in each village in Form 'N' specifying the date by which the objections to the proposed assessment, if any, may be preferred.