Section 2(x) in Rajasthan Lakes (Protection and Development) Authority Act, 2015
(x)"lake" means an inland water body, whether it is natural or manmade, whether it contains water or not and whether it has been recorded as such in any revenue or other official record or not, which has had, at any time during fifty years preceding the commencement of this Act, a total submerged area of not less than three hectares in case of water body having socio-cultural, heritage or religious importance and not less than ten hectares in other cases;
