Section 3 in Kerala Compensation For Tenants Improvements Act, 1958
3. What are presumed to be improvements.
- Until the contrary is shown, the following works or the products of such works shall be presumed to be improvements for the purposes of this Act:-(a)the erection of dwelling houses, buildings appurtenant there to and farm buildings;(b)the construction of tanks, wells, channels, dams and other works for the storage or supply of water for agricultural or domestic purposes;(c)the preparation of land for irrigation;(d)the conversion of one-crop into two-crop land;(e)the drainage, reclamation from reverse or other waters or protection from floods or from erosion or other damage by water, of land used for agricultural purposes, or of waste-land which is culturable;(f)the reclamation, clearance, enclosure or permanent improvement of land for agricultural purposes;(g)the renewal or reconstruction of any of the foregoing works or alterations therein or additions thereto; and(h)the planting or protection and maintenance of fruit trees, timber trees and other useful trees and, plants.
