Section 2(6) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(6)"improvement" with reference to a tenancy means any work which is suitable to the tenancy and consistent with the conditions on which it is held, by which the value of the tenancy has been and continues to be increased and which, if not executed on the tenancy, is either executed directly for its benefit, or is, after execution, made directly beneficial to it.Explanation I. - It includes among other things -(a)the construction of wells and other works for the storage or supply of water for agricultural purposes;(b)the construction of works for drainage and for protection of land from floods or from erosion;(c)the planting of trees, the reclaiming, enclosing, levelling and terracing of land for agricultural purposes and other works of a like nature;(d)the erection of buildings required for the more convenient or profitable cultivation of a tenancy; and(e)the renewal or construction of any of the foregoing works or such alteration therein, or additions thereto, as are not of the nature of mere repairs and as durably increase their value;but it does not include such clearances, embankments, levellings, enclosures, temporary wells and water channels as are made by tenants in the ordinary course of cultivation and without any special expenditure, or any other benefit accruing to land from the ordinary operations of husbandry.Explanation II. - A work which benefits several tenancies may be deemed to be, with respect to each of them, an improvement.Explanation III. - A work executed by a tenant is not an improvement if it substantially diminishes the value of any other part of his landowner's property;
