Section 65(2) in The United Provinces Tenancy Act, 1939
(2)An occupancy tenant in Agra, an ex-proprietary tenant or hereditary tenant may make any improvement, except that he may not make an improvement mentioned in sub-clause (d) or sub-clause (e) of clause (ii) of sub-section (8) of Section 3, unless there is a local custom entitling him to do so, or he has obtained the written consent of the land-holder.
