(19)"Improvement" means, with reference to a tenancy, any work which is suitable to the tenancy and consistent with the conditions or which it is held by which the value of the tenancy has been and continues to be increased, and which, if not executed on the tenancy, is either executed directly for its benefit, or is, after execution made directly beneficial to it;Explanation I. It includes, among other things, -(a)the construction of wells and other work for the storage or supply of water for agricultural purposes;(b)the construction of works for drainage and for protection against floods;(c)the planting of trees, the re-claiming, enclosing, levelling and terracing of land for agricultural purposes and other works of a like nature;(d)the erection of buildings required for the more convenient or profitable cultivation of a tenancy; and(e)the renewal of reconstruction of any of the foregoing works, or such alterations therein, or additions thereto, as are not of the nature of mere repairs and as durably increase their value;But it does not include such clearances, embankments, levelings, enclosures, temporary wells and water channels as are made by tenants in the ordinary course of cultivation and without any special expenditure, or any other benefit accruing to land from the ordinary operations of husbandry.Explanation II - A work which benefits several tenancies may be deemed to be, with respect to each of them an improvement.Explanation III- A work executed by a tenant is not an improvement if it substantially diminishes the value of any other part of his landlord's property.
