(2)Whenever the possession and administration of such unreserved forest is resumed by the Government under sub-section (1), there shall be paid to the Village Panchayat concerned compensation for any improvement made by such Village Panchayat in such unreserved forest, as determined in the manner hereinafter provided by the Collector within whose jurisdiction such unreserved forest is situate.Explanation. - For the purposes of this sub-section, "improvement" means any work or product of a work which adds to the value of the unreserved forest or is suitable to it and consistent with the purpose for which it was vested in the Village Panchayat and shall include the following works or the products of such works -(a)the erection of buildings or any other structure, the construction of tanks, wells, channels, dams and other works for the storage or supply of water for agricultural or domestic purposes;(b)the preparation of land for irrigation;(c)the reclamation, clearance, enclosure or permanent improvement of land for agricultural purposes;(d)the renewal or reconstruction of any of the foregoing works or alterations therein or addition thereto;(e)the planting or protection and maintenance of fruit trees, timber-trees and other useful trees and plants.
