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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(l) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(l)"drainage works" include
(i)channels, either natural or artificial, for the discharge of wast or surplus water, and all works connected with or auxiliary channels;
(ii)escape channels from an irrigation work, dam, weir, embank flood embankment, sluice, groin and other works connected there-,, with, but does not include works for the removal of sewage;
(iii)any work in connection with a system of reclamation constructed or maintained by the Government for the purpose of drainage of an area; and
(iv)all field drains;