Section 4 in Malabar Compensation for Tenants Improvements Act, 1899
4. What are presumed to be improvements.
- Until the contrary is shown, the following works or the products of such works shall be presumed to be improvements for the purposes of this Act-(a)the erection of dwelling houses, buildings appurtenant thereto, and farm buildings;(b)the construction of tanks, wells, channels, dams and other works for the storage or supply of water for agricultural or domestic purposes;(c)the preparation of land for irrigation;(d)the conversion of one-crop into two-crop land;(e)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 purposes, or of waste land which is culturable;(f)the reclamation, clearance, enclosure or permanent improvement of land for agricultural purposes;(g)the renewal or re-construction of any of the foregoing works, or alterations therein or additions thereto;(h)the planting or protection and maintenance of fruit-trees, timber-trees and other useful trees and plants.
