Section 2(f) in Andhra Pradesh Irrigation (Construction and Maintenance of Water Courses) Act, 1965
(f)"Irrigation work" includes(i)all rivers and natural streams or parts thereof;(ii)all lakes and other natural collections of water or parts thereof;(iii)all tanks, wells, tube wells, reservoirs, ponds, kuntas, streams, madugus used for the supply or storage of water for purpose of irrigation;(iv)all canals, channels, anicuts, dams, embankments, weirs, sluices, groins, kuntas, and other works other than escape channels connected with, or auxiliary works referred to in sub clauses (i) to (iii).(v)all drainage channels, the water of which is utilised for the purpose of irrigation;(vi)all lands used for the purpose of irrigation works referred to in sub clauses (i) to (v) ; and(vii)all buildings, machinery, fences, gates, roads and other erections occupied by, or belonging to, the Government and connected with an irrigation work; which are owned, maintained, constructed or controlled by the Government.
