Section 2(9) in The Maharashtra Irrigation Act, 1976
(9)“drainage work” includes—(a)channels, either natural or artificial, for all the discharge of waste or surplus water and all works connected with or auxiliary to such channels;(b)escape channels from a canal dams, weirs, embankments, sluices, groins and other works connected therewith; and(c)any work in connection with a system of irrigation or reclamation made or improved by the Appropriate Authority for the purpose of drainage of any area including works for the disposal of effluent from the sewage disposal schemes within the command of a canal undertaken by any person duly authorised in this behalf, but does not include works for the removal of sewage from any area within the limits of any local authority;
