Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 3 in The M.P. Irrigation Act, 1931

3. Canal.

- "Canal" includes-
(a)[ all canals, channels and reservoirs including submerging tanks, tubewells, drainage works, and lift irrigation works constructed, maintained or controlled by the State Government for the supply or storage of water for irrigation;] [Substituted by M.P. Act No. 42 of 1973.]
(b)all works, roads, embankments, structures, supply and escape channels connected with or constructed for the purpose of facilitating the construction or maintenance of such canals, channels or reservoirs;
(c)all uncompleted works which, when completed, will fall within clause (a) or (b); and
(d)all land acquired or set apart for any of the above, but does not include a water-course.