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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Public Embankment Construction and Improvement Act, 1950

(1)Whenever the State Government decides that construction or improvement of any public embankment for the prevention or control of flood should he undertaken, a notice to that effect shall be published in the prescribed manner inviting objections, if any, from the persons likely to be affected by the project.