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[Cites 0, Cited by 0] [Section 4(9)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(9)(a) in The Orissa Irrigation Act, 1959

(a)all reservoirs, tanks, anicuts, dams, weirs, canals, barrages, channels, pipes, wells, tube-wells and artesian wells constructed, maintained or controlled wholly or mainly by the State Government or by any Panchayat Samiti, constituted under the Orissa Panchayat Samiti and Zilla Parishad Act, 1959 (Orissa Act 7 of 1960) on behalf of such Government for the supply or storage of water;