Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttar Pradesh - Section Section 66 in The United Provinces Tenancy Act, 1939 66. Right of non-occupancy tenant to make improvements . - No non-occupancy tenant shall make any improvement unless he has obtained the written consent of his land-holder.
