Section 45 in The Ajmer Tenancy and Land Records Act, 1950
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.
