Section 2(21) in The Maharashtra Irrigation Act, 1976
(21)“Second Class Irrigation Works” means the canals, channels, streams, rivers, wells, tube-wells, artesian wells, pipes, reservoirs, artificial or natural, or Bandharas or any part thereof which have been declared under the Bombay Irrigation Act, 1879, to be Second Class Irrigation Works before the commencement of this Act;
