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

State of Bihar - Subsection

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

(o)"Irrigation Work" means and include. -
(i)All reservoirs, tanks, dams, barrages, weirs, canals, channels, domestic water supply work, pipes, ponds, springs, ponds, spring channels, aqueducts, sluices, lift Irrigation through pumping installations, constructed, maintained or controlled by the State Government for the supply or storage of water;
(ii)All works, embankments, structures, control structures including outlets, supply and escape channels, connected with such reservoirs, tanks, dams, barrages, weirs, canals, channels, domestic water supply works, pipes, ponds, spring ponds, spring channels, aqueducts, sluices, pumping installations, and roads constructed for facilitating the construction or maintenance and operation of such works;
(iii)All drainage work, flood embankments, wells and village channels;
(iv)Any, part of a river, stream, lake or natural collection of water or natural drainage, and ground water to which the State Government has applied the provisions of the Act, and
(v)All lands held by the State Government for the purpose of such reservoirs, tanks, dams, barrages, weirs, canals, channels, domestic water supply works, pipes, ponds, spring ponds, spring channels aqueducts, sluices, pumpting installations and all buildings, machinery, fences, gates and other erections upon such lands;