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State of Gujarat - Section

Section 92 in The Bombay Irrigation Act, 1879

92. Definitions.

- In this part, unless the context otherwise requires,-
(a)"artesian well" means a well which taps artesian or piestie water having piezometric level above the ground;
(b)"Borewell" means a well drilled in hard rock areas where the bore can stand on its own and where lining by pipes is not necessary, and includes a dug-cum-bore well;
(c)"Ground water" means water under the surface of the earth regardless of the geological structure in which it is stationary or moving and includes all ground water reservoirs;
(d)"prescribed" means prescribed by rules made under section 101;
(e)"Regional Canal Officer" means a Canal Officer authorized by the State Government by notification in the Official Gazette to perform the functions of the Regional Canal Officer under this Part in such area, as may be specified in the notification;
(f)"Tubewell" means a deep bore drilled into the ground for the purpose of drawing water through one or series of permeable layers of water bearing strata.