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State of Odisha - Section

Section 6 in The Orissa Irrigation Rules, 1961

6. Notification regarding decision of State Government in respect of projected irrigation works, other than minor irrigation works.

- [Section (3)] - The State Government may, after considering the report and recommendations of the Collector in respect of any projected irrigation work which is not a minor irrigation work by notification in Form 'B', direct that the proposed work shall not be executed or that it shall be executed with such modification, if any, as the State Government may specify.