Section 2(11) in The Haryana Canal and Drainage Act, 1974
(11)"State tubewell" means a tubewell hitherto constructed, maintained or controlled or which may be hereafter constructed, maintained or controlled by the State Government or the Haryana State Minor Irrigation (Tubewells) Corporation Limited, and includes all mechanical and electrical appliances, tools and structures appertaining to it and necessary for the abstraction of water from it;
