Section 59 in The Rajasthan Irrigation and Drainage Act, 1954
59. Definition of 'Irrigation work'.
- In this part the expression "irrigation work" (unless there be something repugnant in the subject or context) be deemed to include also all lands occupied by the State Government for the purpose of irrigation works, and all buildings, machinery, fences, gates and other erections, trees, crops, plantations or other produce, occupied by, or belonging to the State Government, upon such lands.
