Section 2(3) in The Bihar Public Irrigation and Drainage Works Act, 1947
(3)in relation to any land the rent of which is remitted under any law for the time being in force on the ground that it has become unfit for cultivation and which subsequently becomes fit for cultivation as the result of any action taken under this Act, the landlord and the tenant of such land;Explanation. - In this clause "landlord" does not include a village headman or a raiyat; and "tenant" does not include an under-raiyat.(e)"prescribed" means prescribed by Rules made by the [Provincial] [Substituted by A.L.O. as State.] Government under this Act;(f)"proposed work" means any work specified in Section 3 in respect of which a direction that it shall be executed has not been issued under sub-section (1) of Section 5;(g)[ "public irrigation work" means any work of irrigation or any system of such work, natural or artificial, the construction, maintenance or improvement of which is financed wholly or partly by the State Government and includes - [Substituted by Act 13 of 1966.](i)all canals, channels, tanks, reservoirs, ponds, spring ponds, lakes and other natural collection of water or parts thereof, all embankments, barrages, weir, dams, guide banks, and all other works which are constructed, improved or maintained by the State Government for the purposes of irrigation; and(ii)all lands used for the purposes of the work mentioned in sub-clause (i) and all buildings, machinery, fences, gates and other erection connected therewith on such lands;](h)[ "Revenue Officer" means any officer whom the Collector or the Deputy Commissioner of a district may, by notification, appoint to discharge all or any of the functions of the Revenue Officer under this Act; and] [Substituted by Act 11 of 1955.](i)"sanctioned work" means a proposed work in respect of which a direction that it shall be executed has been issued under sub-section (1) of Section 5 [or under Section 5-A.] [Inserted by Act 10 of 1965.](j)[ "Command area" means an area declared to be the command areas of a public irrigation work by the State Government by Notification published in the Official Gazette.] [Inserted by Act 13 of 1966.]
