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45. Right of non-occupancy tenants to make improvements.-

No non-occupancy tenant shall make any improvement except with the written consent of his landholder:

Provided that, if such tenant is a sub-tenant, he shall not make any improvement unless-

(a) it is an improvement which his landholder could himself have made; and

(b) he has obtained the written consent of his landholder.



Ajmer Tenancy and Land Records Act, 1950 Back




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