Section 66 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
66. Right of Khatedar Tenants to make improvements
(1) A Khatedar tenant may make any improvement in his holding:Provided that the State Government may, from time to time:(a)restrict, in the public interest, the making of any such improvement as is referred to in sub-clause (a) of clause (19) of section 5 in the areas to be notified for the purpose, and,(b)make rules to regulate the making of any such improvement in areas not covered by any such notification.(2)Notwithstanding anything contained in sub-section (1), no sanction shall be necessary for the construction of temporary structures.(3)Any improvement made in a holding shall form part of the holding.
