Section 3(5) in Assam (Temporarily Settled Areas) Tenancy Act 1971
(5)"improvement" means any work which adds to the value of the holding, which is suitable to the holding and which is executed directly for the benefit of the holding, and includes,"(a)construction of wells, tanks, water channels or other works for storage, supply or distribution of water for the purpose of agriculture or for drinking or for the use of men and cattle employed in agriculture;(b)drainage, reclamation from rivers or other waters or protection from flood, erosion or other damage by water, or land used for agricultural purposes or waste land which is culturable;(c)erection of dwelling-house for tenant and his family together with all necessary outhouses;
