- In this Chapter -(1)the "ayacut" of an irrigation work shall mean all the lands which are entitled to irrigation under the irrigation work;(2)"major irrigation work" shall mean an irrigation work of which the ayacut is 200 acres or more in extent and any other irrigation work notified by the District Collector under section 136-B; and(3)"minor irrigation work" shall mean any irrigation work which is not a major irrigation work.
