Section 46 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
46. Right of tenants to make improvement on land.
(1)A tenant may at any time apply in writing to the landowner for permission to make improvements at his own expense on the land leased to him.(2)If, within one month of the receipt of such application, the landowner fails or refuses, without reasonable cause, to grant the required permission to the tenant, the tenant may make an application within a period of two months to the Assistant Collector Second Grade, for the grant of such permission.(3)Where an application is made under sub-section (2), such officer after giving the parties an opportunity of being heard, may make such order thereon as be may deem fit.(4)Where a tenant makes any improvement on the land leased to him, in accordance with an order made under sub-section (3), the tenant shall be deemed to have made such improvement with the permission of the landowner.
