Section 2(13) in The Orissa Land Reforms Act, 1960
(13)[ "irrigated land" means land which is assured of irrigation from an irrigation project constructed or maintained or improved or controlled by the Central Government or the State Government or by a body corporated established under any law for the time being in force and includes land which is assured of irrigation from any private source by means of [* * *] [Substituted vide Orissa Act No. 9 of 1974.] lift irrigation from any perennial water source operated by diesel or electric power, but does not include continually water-lodged lands or sand cast lands;]
