Section 16 in The Pepsu Tenancy and Agricultural Lands Act, 1955
16. Right of tenant to make improvements on land.
(1)A tenant may at any time apply in writing to the landowner for permission to make improvements at his own expense on the land leased to him.(2)If, within one month of the receipt of such application, the landowner fails or refuses, without reasonable cause, to grant the required permission to the tenant, the tenant may make an application within the prescribed period to the prescribed authority for the grant of such permission.(3)Where an application is made to the prescribed authority under sub- section (2), the prescribed authority after giving the parties an opportunity of being heard, may make such order thereon as it may deem fit.(4)Where a tenant makes any improvements on the land leased to him, in accordance with an order made by the prescribed authority under sub-section (3), the tenant shall be deemed to have made such improvements with the permission of the landowner.(5)In this section, the expression 'tenant' includes a sub-tenant.
