(4)"flood-embankment" means any embankment constructed or maintained by the [servants of the Government] [Words 'servants of the Crown' first substituted for the words 'Officers of Government' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in connection with any system of irrigation-works for the protection of lands from inundation, or which may be declared by the [State Government] [Words 'Provincial Government' first substituted for the words 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to be maintained in connection with any such system; and includes all groins, spars, dams and other protective works connected with such embankments;
