Section 70 in The United Provinces Tenancy Act, 1939
70. Application for permission when land-holder refuses or omits to consent
. - A tenant may apply to the land-holder for his written consent to the making of an improvement mentioned in clause (i) or sub-clause (d) or sub-clause (e) of clause (ii) of sub-section (8) of Section 3, and except in the case of an improvement mentioned in clause (i) of sub-section (8) of Section 3, if the land-holder omits or refuses to grant such consent, may apply to tine Assistant Collector in-charge of the sub-division for permission to make such improvement.
