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State of Jharkhand - Section

Section 1 in Bengal Canals Act, 1864

1. Interpretation.

- The following words shall have the several meanings hereby assigned to them, unless where a contrary intention shall appear from the context, that is to say:-"Vessel". - the word "vessel" shall include any ship, barge, boat, raft, timber, bamboos, or floating materials, propelled in any manner;"Line of navigation". - the words "line of navigation" shall mean any navigable channel subject to the provisions of this Act."Channel". - the word "channel" shall include any river, canal, khal, nala, or waterway, whether natural or artificial."Person". - the word "person" shall include any company, association, or body of persons, whether incorporated or not.(Number and gender). Repealed by the Amending Act. 1903 (1 of 1903).