63. Improvement which non-occupancy tenant, under-raiyat holding under occupancy raiyat may make.
- A non-occupany tenant of the kind referred to in Clause (a) of Section 36, and an under-raiyat holding immediately under an occupany raiyat shall be entitled to construct, maintain and repair a well, whether masonry or not, and to erect a dwelling-house other than of bricks stone or masonry, for himself and his family with all necessary out offices, but shall not be entitled to make any other improvement in respect of his holding without his landlord's permission.
