Section 2(i) in The Bihar Irrigation Field Channels Act, 1965
(i)'irrigation work' means any work of irrigation or any system of such work, natural or artificial, the construction, maintenance or improvement of which is financed wholly or partly by the State Government or a cooperative society or a Zila Parishad or a Panchayat Samiti or a Gram Panchayat and includes -(i)all canals, channels, tanks, reservoirs,ponds, spring ponds,lakes and other natural collection of water or parts thereof, all embankments, barrages, weirs,dams, guide banks, and all other works which are constructed,improved or maintained by the State Government or a co-operative society or a Zila Parishad or a Panchayat Samiti or a Gram Panchayat for the purposes of irrigation; and(ii)all lands used for the purposes of the work referred to in sub-clause (i) and all buildings, machinery, fences, gates and other erections connected therewith on such lands;
