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

State of Gujarat - Subsection

Section 2(c) in Gujarat Khar Lands Act, 1963

(c)"embankment" includes-
(i)every bank, dam, wall and dyke made or used for excluding water from, or retaining water upon, any tidal or khar land or for excluding salt water from entering into any adjoining sweet water nallas;
(ii)every sluice, spur, groyne, training-wall, berm or other work annexed to, or portion of, any such embankment;
(iii)every bank, dam, dyke, wall, groyne or spur made or erected for the protection of any such embankment or of any tidal or khar land from erosion or overflow by or of tides, waves or waters; and
(iv)all buildings intended for inspection and supervision;