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

State of Bihar - Subsection

Section 2(l) in The Bihar irrigation Act, 1997

(l)
(i)"Embankment" means and includes every bank, dam, wall and dyke made or used for excluding water from or for retaining water upon any land; every sluice, spur, groyne, training wall or other work annexed to, or portion of any such embankment; every bank, dam, dyke, wall, groyne or spur made or erected for the protection of any such embankment or of any land from erosion or over flow by or of rivers, tides, waves or waters; and also all buildings and roads intended for purpose of inspection and supervision, and
(ii)Public Embankment maintained by the State Government.