Section 2(16) in The Goa, Daman and Diu Irrigation Act, 1973
(16)"water-course" means any water-channel or pipe having a capacity not exceeding [five hundred] [Substituted for the words 'thirty' by (Amendment) Act (No. 6 of 1986) (O. G. Series I No. 30 dated 23-10-1986).] litres per second, which is supplied with water from a canal and includes all subsidiary works belonging to such channel or pipe except the sluice or outlet through which water is supplied to such channel or pipe.
