Section 2(3) in The Maharashtra Irrigation Act, 1976
(3)“canal” includes—(a)all canals, channels, pipes, tube-wells, domestic water-supply works and reservoirs constructed, maintained or controlled by the Appropriate Authority for the supply or storage of water;(b)all works, embankments, structures and supply and escape channels connected with such canals, channels, pipes, tube-wells, domestic water-supply works and reservoirs, and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes, tube-wells domestic water-supply works and reservoirs;(c)all fields-channels, water courses, drainage-works and flood embankments as hereinafter respectively defined or explained in this Act;(d)any part of a river (including its tributaries), stream, lake, natural collection of water or natural drainage-channel, to which the State Government may apply the provisions of section 11, or of which the water has been applied or used before the commencement of this Act for the purpose of any existing canal;(e)all land belonging to, or held by, or entrusted to, the Appropriate Authority which is situate on a bank of any canal as hereinbefore defined, and which has been appropriated under the orders of such Appropriate Authority for the purposes of such canal;(f)all lift irrigation works constructed, maintained or controlled by the Appropriate Authority;
