Section 68 in The United Provinces Tenancy Act, 1939
68. Restriction on improvements
. - Nothing in this Chapter shall entitle a tenant or a land-holder to make an improvement on, or detrimental to, any land which is not included in the holding to be benefited by such improvement unless he has obtained the written consent of the landlord or of the mortgagee in possession or of the under proprietor or of the permanent lessee, as the case may be, and of the tenant, if any, of such land.
