(1)"canal" includes-(a)all canals, channels, [water, courses, pipes and reservoirs] [These words were substituted for the words 'pipes and reservoirs' by Gujarat 6 of 1984. section 2(1)(a).] constructed, maintained or controlled by [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] 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, and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all [field channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 2(l)(b).], drainage-works and flood embankments as hereinafter respectively defined;(d)any part of a river, steam, lake, natural collection of water or natural drainage-channels, to which the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may apply the provisions of section 5, or of which the water has been applied or used before the passing of this Act for the purpose of any existing canal;(e)all land belonging to [the [Government] [These words 'the Crown' were substituted for the words 'the Government' by the Adaptation of Indian Laws Order in Council.] which is situated on a bank of any canal as hereinbefore defined, and which has been appropriated under the orders of [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] for the purposes of such canal;
