Section 3(h) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(h)'Government source of irrigation' means a source of irrigation registered in the land revenue accounts of the Government as such, including a well constructed or maintained by the Government or any local authority; but does not include a spring channel, parrekalava, naddinala, vagunala, kasam, Sona, bila, uppalwat bonda, doruvu, bhurki, kole or cross-bunding;
