Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(2) in The Orissa Irrigation Act, 1959

(2)without proper authority interferes with the supply or flow of water, in or from any irrigation work or in any river, spring or stream so as to endanger, damage, make dangerous or render less useful any irrigation work;and upon so taking him into custody shall produce him forthwith before a Magistrate or at the nearest police-station, to be dealt with according to law.