Section 2(1)(j) in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Subsection

Section 2(1)(j) in The M.P. Land Revenue Code, 1959

(j)"improvement" means with reference to a holding, any work which adds materially to the value of the holding which is suitable thereto and consistent with the purpose for which it is held and which, if not executed on the holding, is either executed directly for its benefit or is after execution, made directly beneficial to it; and, subject to the foregoing provisions, includes-

(i)the construction of tanks, wells, water channels, embankments and other works for storage, supply or distribution of water for agricultural purposes;

(ii)the construction of works for the drainage of land or for the protection of land from floods, or from erosion or other damage from water;

(iii)the planting of trees and the reclaiming, clearing, enclosing, levelling or terracing of land;

(iv)the erection of buildings on or in the vicinity of the holding, elsewhere than in the abadi or urban area, required for the convenient or profitable use or occupation of the holding; and

(v)the renewal or reconstruction of any of the foregoing works, or alterations therein or additions thereto;

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State of Madhya Pradesh - Subsection

Section 2(1)(j) in The M.P. Land Revenue Code, 1959