Section 2(f) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(f)"commercial crop" means any of the crops mentioned in [Schedule B;] [This was substituted for the words 'the Schedule,' by Maharashtra 17 of 1974, Section 2(2).](fa)[ "irrigated crop" means any crop raised on any land which is supplied with water from any river, canal, well or any other source of water but does not include a crop raised only with rain water;] [Clause (fa) was inserted by Maharashtra 17 of 1975, Schedule.]
