(4)"Improvement" means with reference to a ryot's holding any work which materially adds to the value of the holding, which is suitable to the holding and consistent with the character thereof, and which if not executed on the holding, is either executed directly for its benefit or after execution is made directly beneficial to it, and, subject to the foregoing provisions, includes -(a)the construction of tanks, wells, water channels, and other works for the 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 or from other damage by water;(c)the reclaiming, clearing, enclosing, levelling, or terracing of land and the preparation of land for irrigation;(d)the erection of building on the holding or in its immediate vicinity, elsewhere than on the village-site, required for the convenient or profitable use or occupation of the holding and the erection of dwelling houses for the ryot and his family and servants;(e)the renewal or reconstruction of any of the fore-going works, or alterations therein or additions thereto; and(f)the planting of fruit trees and fruit gardens;but does not include, unless made with the written consent of the landholder, any work which prejudicially affects any other land of the landholder.
