Section 2 in Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)'ayacut area' means area irrigated under any irrigation system within its command ability:(b)'field channel' means a channel existing or to be constructed to receive and distribute water for irrigation;(c)'field drainage' means a water course which discharges waste or surplus water from the land;(d)'foreshore area' means the land above full tank level and upstream of the tank bund;(e)'full tank level' means the level of water in the tank when the water is stored up to the crest of the surplus weir;(f)'Government' means the State Government;(g)'land' includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(h)'prescribed' means prescribed by rules;(i)'supply channel' means a channel, which receives water from a water source and supply to the lower down tank;(j)'surplus course' means a channel which conveys the surplus spilling from the tank to the next tank downstream or river nearby;(k)'surplus weir' means a device to lead away the surplus water not required to be stored in the tank safely to the river lower down or tank;(l)'tank' means a storage structure built in for harnessing water for use and includes supply channel, and its cross masonries, tank sluice, surplus weir, surplus course and its cross masonries; field channel and its cross masonries besides the drains and tank poramboke lands which are under the control and management of Public Works Department;(m)'tank bund' means a small fixed earth dam;(n)'tank sluice' means a vent way provided for the purpose of supplying water from the tank;(o)'water spread area' means an area covered by water spread at full tank level.
