Section 71 in The United Provinces Tenancy Act, 1939
71. Right of land-holder to make improvements
. - (1) A land-holder may, with the written consent of the tenant, make an improvement on or affecting the holding of a tenant other than a tenant to whom sub-section (1) of Section 65 applies :Provided that if the land-holder is not the landlord, he shall not make any improvement which he is not under the provisions of this Act, entitled to make.Provided further that no such written consent shall be required if the tenant is a non-occupancy tenant, or if the improvement, which the landholder desires to make, is a well.(2)If the tenant omits or refuses to grant such written consent, the land-holder may apply to the Assistant Collector incharge of the sub-division for permission to make the improvement.(3)A land-holder making an improvement on, or affecting the holding of any tenant, shall be liable to compensate the tenant for any loss which he may cause to the tenant when making it.(4)If the effect of an improvement made by a land-holder is to imp the productive powers of any land held by arty tenant from such land-hold such tenant shall in addition to any compensation which may be awarded him under sub-section (3), be entitled to such abatement of his rent as Court considers just.
