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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(j) in The Bihar irrigation Act, 1997

(j)"Canal" means and includes -
(i)"Main Canal", which takes off from an irrigation work and normally does not irrigate the fields directly;
(ii)"Branch Canal", which branches off from main canal and feeds the distributaries, like main canal the branch canal may not irrigate the field directly;
(iii)"Distributary/Sub-distributary," which takes off directly from main canal or branch canals or a larger distributary to distribute water to minors and water courses;
(iv)"Minor," which takes off from a distributary or sub-distributary to distribute water to other minor water courses and/or field channels, capacities of the minors may be different in different projects/schemes;
(v)"Water course", which takes off from a distributary or a minor to distribute water to the field channels. Its capacity may be different in different projects/schemes;
(vi)"Outlet", which is an opening constructed in an irrigation work through which water is delivered to a field channel or directly to the field;