Section 2(2) in Bihar Private Irrigation Works Act, 1922
(2)"Irrigation work" means any means or work constructed, altered or maintained artificially for the purpose of securing the supply, removal or storage of water for [agricultural purposes] [Substituted by Act 4 of 1960.] and includes -(a)any part of any such means or work;(b)any water course, channel or reservoir for the supply, removal or storage of water for [agricultural purposes] [Substituted by Act 4 of 1960.];(c)any work, embankment, structure or supply or escape channel connected with any such water-course, channel or reservoir;(d)a head-work, dam, weir, outlet, escape and sluice; [and] [Inserted by Bihar Act 37 of 1950.](e)a well which is or may be used for [agricultural purposes;] [Substituted by Act 4 of 1960.][but does not include any such means or work which has been brought under the control of the Government under the provisions of any other Act for the time being in force;] [Inserted by Bihar Act 37 of 1950.]
