Section 4(13) in The Ajmer Tenancy and Land Records Act, 1950
(13)"improvement" means, with reference to a tenant's holding, --(i)a dwelling house erected on the holding by the tenant for his own occupation, or a cattle-shed, or a store-house or any other construction for agricultural purposes, erected or set up by him on his holding, and(ii)any work which adds materially to the value of the holding and in consistent with the purpose for which it was let, 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 of this clause, includes--(a)the construction of a well, water channel, and other work for the supply or distribution of water for agricultural purposes,(b)the construction of any work for the drainage of land, or for the protection of land from floods, or from erosion or other damage by water,(c)the reclaiming, clearing, enclosing, levelling, or terracing of land,(d)the erection in the immediate vicinity of the holding, otherwise than on the village site, of a building required for the convenient or profitable use or occupation of the holding;(e)the construction of a tank or other work for the storage of water for agricultural purposes, and(f)the renewal or reconstruction of any of the foregoing works, or such alterations therein, or additions thereto, as are not of the nature of mere repairs :Provided that such clearance, water channel, levelling, embankment, enclosure, temporary well or other work as is made in the ordinary court of cultivation and without incurring any special expenditure shall not be deemed to be an improvement ;Explanation.-- A work which benefits several holdings may be deemed to be an improvement with respect to each of such holdings;
