Section 2(2) in The Goa, Daman and Diu Irrigation Act, 1973
(2)"canal" includes-(a)all canals, channels, pipes and reservoirs, bandharas, weirs, tanks, ponds, spring ponds and sluices constructed, maintained or controlled by Government for the supply or storage of water;(b)all works, embankments, structures, and supply and escape channels connected with such canals, channels, pipes or reservoirs, bandharas, weirs, tanks and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all water-courses, drainage works and flood embankments;(d)any part of a river, stream, lake, natural collection of water or natural drainage-channel to which the Government may apply the provisions of section 4, or the water of which has been applied or used before the commencement of this Act for the purpose of irrigation;(e)all land belonging to the Government which is situated on the bank of any canal and which has been appropriated under the orders of the Government for the purposes of such canal; and(f)all mechanical and electrical appliances tools and plants and structures, installed or constructed, maintained or controlled by the Government for lifting water.
