(2)Until the contrary is shown, the following shall be presumed to be improvement within the meaning of this Section ;(a)the construction of wells, tanks, water-channels and other works tor the storage, supply or distribution of water for the purposes of agriculture, or for the use of men and cattle employed in agriculture;(b)the preparation of land for irrigation;(c)the drainage, reclamation from rivers or other water, or protection from floods, or from erosion or other damage by water, of land used for agricultural purposes, or wasteland which is culturable;(d)the reclamation, clearance, enclosure or permanent improvement of land for agricultural purposes:(e)the renewal or re-construction of any of the foregoing works, or alterations therein or additions thereto; and(f)the erection of a suitable dwelling-house for the raiyat and his family, together with all necessary out-offices.
