Section 212 in The United Provinces Tenancy Act, 1939
212. Improvement in the theka area by lessor
. - (1) A lessor may, notwithstanding the theka, make any improvement in, or affecting the theka area which he would otherwise be entitled to make as land-holder under the provisions of Section 71.(2)A thekedar shall not, without the written consent of the lessor, make or grant permission for the making of any improvement.
