Section 2 in Bihar Private Irrigation Works Act, 1922
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context -(1)[ 'Irrigation Engineer' means any person appointed by the [State] [Inserted by Section 4 of Bihar Act 10 of 1939.] Government by notification to be Irrigation Engineer for the purposes of this Act, either generally or in respect of any existing or proposed irrigation works specified in the notification;](2)"Irrigation work" means any means or work constructed, altered or maintained artificially for the purpose of securing the supply, removal or storage of water for [agricultural purposes] [Substituted by Act 4 of 1960.] and includes -(a)any part of any such means or work;(b)any water course, channel or reservoir for the supply, removal or storage of water for [agricultural purposes] [Substituted by Act 4 of 1960.];(c)any work, embankment, structure or supply or escape channel connected with any such water-course, channel or reservoir;(d)a head-work, dam, weir, outlet, escape and sluice; [and] [Inserted by Bihar Act 37 of 1950.](e)a well which is or may be used for [agricultural purposes;] [Substituted by Act 4 of 1960.][but does not include any such means or work which has been brought under the control of the Government under the provisions of any other Act for the time being in force;] [Inserted by Bihar Act 37 of 1950.](3)"landlord" means a person immediately under whom a tenant holds, and includes the Government and a proprietor but does not include a village headman or a raiyat;(4)"prescribed" means prescribed by Rules under this Act;(5)"proprietor" means a person who is solely or jointly in possession of an estate or revenue-free property, or of any portion of an estate or revenue free property, as owner thereof, whether in trust or for his own benefit, and whether or not he is recorded as the proprietor thereof.(5a)[ "sub-divisional officer" means the officer in charge of the sub-division of a district;] [Inserted by Act 23 of 1962.](6)"tenant" means a person who holds land under another person and is, or but for a special contract would be liable to pay rent for that land to that person, but does not include an under-raiyat.
