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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of Odisha - Subsection

Section 23A(2)(d) in The Orissa Irrigation Rules, 1961

(d)On receipt of the application, the [Executive Engineer] [Substituted vide O.G.E.No. 1423 Notification No. 51010-IIIW-Legislative 39/99,- R, dated 29.9.1999.] shall make or cause to be made such summary inquiry as he considers necessary. The report of inquiry shall as far as practicable be recorded in Form S-1;