- In this Act, unless there be something repugnant in the subject or context,-(1)"canal" includes-(a)all canals, channels, [water, courses, pipes and reservoirs] [These words were substituted for the words 'pipes and reservoirs' by Gujarat 6 of 1984. section 2(1)(a).] constructed, maintained or controlled by [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] for the supply or storage of water;(b)all works, embankments, structures and supply and escape-channels connected with such canals, channels, pipes or reservoirs, and all roads constructed for the purpose of facilitating the construction or maintenance of such canals, channels, pipes or reservoirs;(c)all [field channels] [These words were substituted for the words 'water-courses' by Gujarat 6 of 1984, section 2(l)(b).], drainage-works and flood embankments as hereinafter respectively defined;(d)any part of a river, steam, lake, natural collection of water or natural drainage-channels, to which the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may apply the provisions of section 5, or of which the water has been applied or used before the passing of this Act for the purpose of any existing canal;(e)all land belonging to [the [Government] [These words 'the Crown' were substituted for the words 'the Government' by the Adaptation of Indian Laws Order in Council.] which is situated on a bank of any canal as hereinbefore defined, and which has been appropriated under the orders of [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] for the purposes of such canal;(2)[ 'water-course' means a channel constructed and maintained at the cost of the Government to supply water from an outlet;] [This clause was substituted by Gujarat 6 of 1984, section 2(2).](2A)[ "Field-channel" means any channel or pipe, constructed and maintained by the holder of land either by himself or jointly with other holders of lands or constructed by the Government at the cost of, and maintained by such holder or holders beyond a water-course and includes all subsidiary works connected with any such channel or pipe; [These clauses were inserted, by Gujarat 6 of 1984, section 2(3).](2B)"outlet" means an opening which is constructed by the [State] Government in a canal through which water is delivered into a water course, field-channel or directly to any lands;](3)"drainage-work" means any work in connection with a system of irrigation or reclamation made or improved by [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] for the purpose of the drainage of the country, whether under the provisions of section 15 or otherwise, and includes escape-channels from a canal, dams, weirs, embankments, sluices, groins and other works-connected therewith, but does not include works for the removal of sewage from towns;(4)"flood-embankment" means any embankment constructed or maintained by [any Government] [These words were substituted for the words 'Government' by the Adaptation of Indian Laws Order in Council.] in connection with any system or irrigation or reclamation works for the protection of lands from inundation or which may be declared by the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to be maintained in connection with any such system, and includes all groins, spurs, dams and other protective works connected with such embankments;(4A)[ "bandhara" means any structure permanent or otherwise constructed or maintained for the purposes of impounding or diverting water of any river, stream, lake or any natural collection of water and includes any weirs, sluices, head walls, groins or any other works connected with such bandhara;] [This clause was inserted by Bombay 29 of 1951, section 2.](5)"Collector" [* * *] [The words 'means the head revenue officer of a district and' were repealed by the Bombay General clauses Act, (Bombay 3 of 1886), Schedule B, This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904)] (includes any officer appointed by the [[State] [These words were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] to exercise all or any of the powers of a Collector under this Act;(6)"Canal-officer" means any officer lawfully appointed or invested with powers under section 4;(6A)[ "Lands under irrigable command of a canal" means such lands as are irrigated or capable of being irrigated from the canal, being under its command and shall include also such lands as are or shall be deemed to be irrigated within the meaning of section 48;] [Clause (6a) was inserted by Bombay 59 of 1950, section 2.](7)"owner" includes every person having a joint interest in the ownership of the thing specified; and all rights and obligations which attach to an owner under the provisions of this Act shall attach jointly and severally to every person having such joint interest in the ownership;(8)[ "prescribed" means prescribed by rules made under this Act; [Clause (8), (9) and (10) were substituted for clauses (8) and (9) by Gujarat 27 of 1973, section 2.](9)"the Land Acquisition Act" means the Land Acquisition Act, 1894 (I of 1894);](10)"the Land Revenue Code" means the Bombay Land Revenue Code, 1879. (Bombay V of 1879)1
