Section 2(2) in The Rajasthan Minor Irrigation Works Act, 1953
(2)"Minor Irrigation Work" or "work" means an irrigation, submersion, drainage, or protective work or system of such works, natural or artificial, of which the construction or maintenance by the State Government appears to that [State Government] [Substituted by Rajasthan Act No. 27 of 1957 [13-8-1957].] to call for action under this Act:Provided that the cost of such construction or in the case of maintenance, the value of such work or works does not exceed Rs. 15.000/-.
