58A. [ Definition of "New Canal" and "commanded area". [Substituted by M.P. Act No. 13 of 1968.]
- For the purposes of this chapter-(a)the expression "new canal" means :(i)a canal, the construction of which has been undertaken on or after the 1st April, 1951; or(ii)such existing canal, the improvement or extension of which has been undertaken on or after the said date;and the cost of construction or improvement or extension, as the case may be, whereof is 5 lakhs of rupees or more or which has an irrigable capacity of one thousand acres or more, and which has been notified as a new canal by the State Government;(b)"commanded area" in relation to a new canal means the area comprising of all land which may be irrigated from that canal by the flow of water under gravity and without the need of lifting or pumping the water:Provided that in relation to a new canal provided by improving or extending an existing canal, the area which was being irrigated already by such existing canal shall be deemed not to have been comprised in the commanded area.]
