Section 3(12) in The Delhi Lands Reforms Act, 1954
(12)"Improvement" means with reference to a holding(i)a dwelling house erected on the holding by the tenure- holder for his own occupation or any other constructions erected or set up by him on the holding for purpose connected with agriculture, horticulture or animal husbandry which includes pisiculture and poultry farming;(ii)any work which adds materially to the value of the holding and is consistent with the purpose aforesaid, 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 wells, water channels and other works for the supply or distribution of water for the purposes aforesaid;(b)The construction of works 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 buildings required for the convenient or profitable use or occupation of the holding;(e)the construction of tanks or other works for the storage of water for purposes aforesaid;(f)the planting of trees and groves on the holding;(g)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:Provide that such water channels, embankments, enclosures, temporary wells, or other works as are made by a tenure- holder in the ordinary course of his requirements for purposes aforesaid , shall not be deemed to be improvements;
