Section 2(c) in The Punjab State Tubewell Act, 1954
(c)"State Tubewell" means a tubewell hereto constructed, maintained or controlled or which may be hereafter constructed, maintained or controlled by the (Government [or the Corporation] [Substituted for the word 'the Government' by Punjab Act No. 3 of 1974.]) and includes all mechanical and electrical appliances, tools and structures appertaining to it and necessary for the obstruction of water from it;
