Section 65 in The United Provinces Tenancy Act, 1939
65. Right of certain tenants to make improvements
. - (1) A permanent tenure-holder, a fixed-rate tenant, an occupancy tenant in Oudh or a tenant holding on special terms in Oudh may make any improvement.(2)An occupancy tenant in Agra, an ex-proprietary tenant or hereditary tenant may make any improvement, except that he may not make an improvement mentioned in sub-clause (d) or sub-clause (e) of clause (ii) of sub-section (8) of Section 3, unless there is a local custom entitling him to do so, or he has obtained the written consent of the land-holder.
