Section 2(c) in The Maharashtra Khar Lands Development Act, 1979
(c)“Embankment” includes,—(i)every earth bank, dam, wall and dyke made or used for excluding water from, or retaining water upon, any tidal or khar land or for excluding salt water from entering into any adjoining sweet water nallas or inlets;(ii)every sluice, spur, groyne, training wall, berm or other work annexed to, or portion of, any embankment;(iii)every earth bank, dam, dyke, wall, groyne or spore made or erected for the protection of any embankment or of any tidal or khar land from erosion or overflow by or of tides, waves or waters;(iv)all buildings intended for storage, inspection or supervision; (v) all approach and other roads as part of a scheme;
