(10)Lands under irrigable command -"lands under irrigable command" means such lands as are irrigated or capable of being irrigated by flow from an irrigation work being under its command and shall include also such cultivated lands which receive, in the opinion of the Irrigation Officer or the Collector, by percolation or otherwise from an irrigation work or by indirect flow, percolation or drainage from or through adjoining land, an advantage beneficial to and sufficient for the requirements of the crop;(10-a) minor irrigation work - "minor irrigation work" means an irrigation work having a culturable command area of not more than two thousand hectares;
