Section 2(11) in The Maharashtra Irrigation Act, 1976
(11)“flood embankment” means any embankment constructed or maintained by an Appropriate Authority in connection with any system of irrigation or reclamation works for the protection of lands from inundation or which may be declared by the Appropriate Authority to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works connected with such embankments;
