Section 2(9) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(9)"improvement", means, with reference to any land, any work which adds to the value of the land, and which is suitable thereto as also consistent with the purpose for which it is held, and includes-(a)the construction of tanks, wells, water channels, embankments and other works for storage, supply or distribution of water for agricultural purposes;(b)the construction of works for the drainage of land or for the protection of land from floods or from erosion of other damage from water;(c)the reclaiming, clearing, enclosing, levelling or terracing of land;(d)the erection of buildings on the land reasonably required for the convenient or profitable use of such land for agricultural purpose; and(e)the renewal or reconstruction of any of the foregoing works or alterations therein or additions thereto as are not of the nature of ordinary repairs; but does not include such clearance, embankment, levelling, enclosures, temporary wells, water channels and other works as are commonly made by the tenants in the ordinary course of agriculture;
