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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(2A) in The Bombay Irrigation Act, 1879

(2A)[ "Field-channel" means any channel or pipe, constructed and maintained by the holder of land either by himself or jointly with other holders of lands or constructed by the Government at the cost of, and maintained by such holder or holders beyond a water-course and includes all subsidiary works connected with any such channel or pipe; [These clauses were inserted, by Gujarat 6 of 1984, section 2(3).]