Section 47 in The Ajmer Tenancy and Land Records Act, 1950
47. Provision when both landlord and tenant want to make the same improvement.-
(1)If both the landlord and the territory want to make the same improvement which they are entitled to make under this Act, the sub-divisional officer shall on application, allow the tenant to execute the word within a specified period and may, on reasonably cause being shown, extend such period from time to time :Provided that the total period of such extensions shall not exceed six months.(2)If the tenant fails to execute the work within such period or extended period, the landlord shall have the right to make such improvement.
