(5)"Lift Irrigation Work" means all tube-wells and river pumping sets worked by electricity or oil hitherto constructed, maintained or controlled by the State Government for the lifting, supply or storage of water or which may hereafter be so constructed, maintained or controlled and include. -(a)all works, embankments, reservoirs, channels, structures, wells and supply or escape-channels connected with a tube-well or river pumping set;(b)all village channels as defined in clause (9);(c)any part of a river stream, lake,natural collection of water or natural drainage to which the State Government has applied the provisions of Part II of this Act, or of which the water has been applied or used before the passing of this Act for the purpose of any Lift Irrigation Work;(d)all lands on the banks of any Lift Irrigation Work as defined in subclauses (a), (b) and (c) of this clause, which have been acquired by the State Government; and(e)all mechanical and electrical appliances connected with a tube-well or river pumping set such as, pumps, motors, metres, valves, pipes and strainers;
