61. Occupant to be entitled to construct godowns and wells etc., or otherwise improve condition of land.
- [(1)] [Amended by Act No.III of 1324 F.] Every occupant shall be entitled [to construct or repair godowns or wells on land occupied by him or otherwise improve its condition] [Amended by Act No.III of 1324 F.] and shall not be entitled except with the written permission of the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] to appropriate agricultural land to purposes other than agricultural. If no written reply for such permission is given by the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] for three months from the date of presentation of the application, the application shall be deemed to have been granted. In every such case the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.], on receipt of the application, shall furnish a written acknowledgement thereof and without unnecessary delay communicate to him the sanction or refusal of the application, and the [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] at the time of granting such application, may, in addition to the new assessment payable under section 50, if necessary, after recording reasons therefor introduce such conditions as he may have settled with the consent of the occupant.(2)[ No occupant of land shall be entitled to construct or repair any tank or kunta without the permission of the Government] [Amended by Act No.III of 1324 F.].
