Section 69 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
69. Provision when both landholder and tenant want to make the same improvement
(1) If both a Khatedar tenant and his landholder, not being the State Government, want to make the same improvement which they are entitled to make under this Act, the Tehsildar shall on application allow the tenant, execute the work within a specified period and may on reasonable cause being shown extend such period from time to time :Provided that the total period of such extension shall not exceed one year.(2)If the tenant fails to execute the work within such period or extended period the landholder shall have the right to make such improvement.
