Section 2(15) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(15)"State irrigation work" means a canal as defined in the Northern India Canal and Drainage Act, 1873, or a State Tube-well as defined in the United Provinces State Tube-wells Act, 1936, or lift irrigation work constructed, maintained or controlled by the State Government and operated by diesel or electric power for the supply of water from any perennial water source;
