Section 4(2) in The Land Improvement Loans Act, 1883
(2)"Improvement" means any work which adds to the letting value of land, and includes the following, namely -(a)the construction of wells, tanks and other works for the storage, supply or distribution of water for the purpose of agriculture, or for the use of men and cattle employed in agriculture;(b)the preparation of land for irrigation;(c)the drainage, reclamation from rivers or other waters, or protection from floods or from erosion or other damage by water, of land used for agricultural purpose of waste-land which is culturable;(d)the reclamation, clearance, enclosure or permanent improvement of land for agricultural purposes;(e)the renewal or reconstruction of any of the foregoing works, or alterations therein or additions thereto; and(f)such other works as the [State Government] [Substituted by Adaptation of Laws Order, 1950, for 'Provincial Government'.] [ - ] [The words 'with the previous sanction of the Governor-General in Council' repealed by Act 8 of 1906, section 2.] may, from time to time, by [notification in the [official Gazette] [For notification, see Revenue Department notification No. 1493-ARII(III)-60/1345, dated 24.5.1960.], declare to be improvements for the purposes of this Act.
