Section 2(y) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010
(y)"land under irrigable commands" means such lands as are irrigated or capable of being irrigated by flow or lift from any hydraulic work being under its command and shall include also such cultivated land which received, in the opinion of the Assistant Executive Engineer concerned, by percolation or otherwise from an hydraulic work or by indirect flow, percolation or drainage from, or through, adjoining land advantage beneficial to the crop;
