Section 2(2) in Gujarat Irrigation and Drainage Act, 2013
(2)"canal" includes -(a)all canals, channels, water-courses, pipes and reservoirs constructed, maintained or controlled by the Government for the supply or storage of water;(b)all works, embankments, structures and supply and escape-channels connected with such canals, channels, pipes or reservoirs; and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all field channels, drainage-works and flood embankments;(d)river, stream, lake, natural collection of water or natural drainage-channels or any part thereof, to which the State Government may apply the provisions of section 4, or the water of which has been applied or used before the passing of this Act for the purpose of any existing canal;(e)all lands belonging to the Government which are situated on a bank of any canal, and which have been appropriated under the orders of the Government for the purposes of such canal;(f)all tubewells, artesian wells, borewells and dugwells, constructed by the Government and maintained or controlled by the Government;(g)percolation tank or pond used for recharge of ground water;
