Section 2 in The United Provinces Minor Irrigation Works Act, 1920
2. Definitions.
- In this Act, unless there be something repugnant in the subject or context,-(1)"Construction" (with its grammatical variations and cognate expressions) includes improvement within a limited time and in a specific manner;(2)"Minor Irrigation Work" or "work" means an irrigation, submersion, drainage or protective work or system of such works, natural or artificial, of which the construction or maintenance by the [State Government] [Substituted by A.O.1950.] appears to that Government to call for action on a smaller scale than that contemplated by the Northern India Canal and Drainage Act, 1873 (Act No. VIII of 1873);(3)"Owner" includes an under-proprietor, a permanent tenure-holder, a permanent lessee, a fixed rate tenant and a mortgagor or mortgagee in possession; but does not include a mortgagor or mortgagee out of possession or a lessee for a term of years, nor, where a superior and an inferior right of ownership co-exist, the owner of the superior right.
