Section 2(h) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(h)"river" includes streams, canals, creaks and other channels, natural or artificial excepting such khuls and channels as are constructed and maintained by the Zamindars at their own expenses for purpose of irrigation and in regard to which no settlement has been arrived between the Forest and the Revenue Departments to bring them within this definition;
