Section 48 in The Ajmer Tenancy and Land Records Act, 1950
48. Restrictions on making improvement.-
Nothing in this Chapter shall entitle to tenant or a landholder to make an improvement on, or detrimental to, any land, no included in the holding to be benefited by such improvement, unless he is in possession of such land as owner, or has obtained the written consent of the landlord and of the tenant, if any, of such land.
