Section 2(lxxi) in Haryana Panchayati Raj Act, 1994
(lxxi)"watercourse" means any channel which is maintained at the cost of the irrigators and is supplied with water from any canal to which the Haryana Canal and Drainage Act, 1974 (Haryana Act 29 of 1974), the Punjab Minor Canals Act, 1905 (Punjab Act 3 of 1905), or any other Act for the time being in force, applies and includes all subsidiary works connected with such channel except the sluice or outlet through which water is supplied to such channel;
