Section 6A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
6A. Irrigated land.
- For the purposes of this Act,-(a)irrigated land, whether perennially or seasonally irrigated, shall not include land irrigated by sources other than canals or bundharas within the meaning of the Bombay Irrigation Act, 1879, or any lift irrigation system constructed or maintained by the State Government;(b)seasonally irrigated and shall include alluvial land and and situated in the bed of a river and seasonally flooded by the water of such river.
