Section 2(i) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(i)"Improvement" in relation to any land, means any work which materially adds to the value of the land and which is suitable to the land an consistent with the character thereof, and includes:-(i)the construction of tanks, wells water channels and other works for the storage, supply an distribution of water for agricultural purposes or for the use of man and cattle employed in agriculture ;(ii)the construction of works for the drainage of land or for the protection of land from floods or from erosion or from other damage by water;(iii)the preparation of land for irrigation;(iv)the conversion of one crop land into two-crop land;(v)the reclaiming, clearing, enclosing, leveling or terracing of land used for agricultural purpose;(vi)the erection on land or in the immediate vicinity thereof otherwise than on the village site, of a building or house for the occupation of the tenant, his family and servants or a cattle shed, a store-house or other construction for agricultural purpose or of any building required for the convenient or profitable use or occupation of the land; and(vii)the renewal or reconstruction of any of the foregoing works or such alteration therein or addition thereto as are not of the nature of ordinary repairs;
