Section 6A in The Bombay Tenancy and Agricultural Lands Act, 1948
6A. Irrigated land.
- For the purposes of this Act,-(a)irrigated land, whether perennially or seasonally irrigated, shall not include land irrigated by sources other than canals or bandharas within the meaning of the Bombay Irrigation Act, 1879 (Bombay VII of 1879), or any lift irrigation system constructed or maintained by the State Government;(b)seasonally irrigated land shall include alluvial land and land situated in the bed of a river and seasonally flooded by the water of such river.
