Section 63 in The Haryana Canal and Drainage Act, 1974
63. Definition of canal.
- In this part the word 'Canal' shall (unless there be something repugnant in the subject or context) be deemed to include also all land occupied by the State Government for the purposes of canals, and all buildings, machinery, fences, gates and other erections, trees, crops, plantations or other produce, occupied by or belonging to the State Government upon such lands.
