- In this Act, unless there is anything repugnant in the subject or context. -(1)[ 'assured irrigable command area' means an area declared to be an assured irrigable command area under Section 20;] [Inserted by Act 16 of 1982 and existing clause (1) made (1a) thereof.](1a)"Collector" means the Collector of a district and includes any officer appointed by the State Government to exercise all or any of the powers of a Collector under this Act;(2)"Court" means a principal Civil Court of original jurisdiction unless when the State Government has appointed (as it is hereby empowered to do), either specially for any case, or generally within any specified local limits, a judicial officer to perform the functions of the Court under this Act, and then the expression "Court" means the Court of such officer;(3)"drainage work" means any work in connection with the system of Lift Irrigation which has been or may hereafter be made or improved by the State Government for the purpose of drainage of any area whether under the provisions of Part IV of this Act, or otherwise, and includes escape-channels from a Lift Irrigation Work, dams, weirs, embankments, sluices, groins and other works connected therewith;(4)"Lift Irrigation" means irrigation by lifting water by means of a pump operated otherwise than by human or animal power;(5)"Lift Irrigation Work" means all tube-wells and river pumping sets worked by electricity or oil hitherto constructed, maintained or controlled by the State Government for the lifting, supply or storage of water or which may hereafter be so constructed, maintained or controlled and include. -(a)all works, embankments, reservoirs, channels, structures, wells and supply or escape-channels connected with a tube-well or river pumping set;(b)all village channels as defined in clause (9);(c)any part of a river stream, lake,natural collection of water or natural drainage to which the State Government has applied the provisions of Part II of this Act, or of which the water has been applied or used before the passing of this Act for the purpose of any Lift Irrigation Work;(d)all lands on the banks of any Lift Irrigation Work as defined in subclauses (a), (b) and (c) of this clause, which have been acquired by the State Government; and(e)all mechanical and electrical appliances connected with a tube-well or river pumping set such as, pumps, motors, metres, valves, pipes and strainers;(6)"Lift Irrigation Officer" means an officer appointed under this Act to exercise control or jurisdiction over a Lift Irrigation Work or any part thereof; and includes every officer to whom any of the functions of a Lift Irrigation Officer under this Act has been assigned by the State Government;(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; and(9)"village channel" means any channel by which water is led from a Lift Irrigation Work directly into the fields to be irrigated and includes all subsidiary work connected with any such channel, except the measuring and distributing vat through which water is supplied from a Lift Irrigation Work to such channel.
