- No Bhumidhar or Asami shall make an improvement on, or detrimental to, any land which is not included in the holding to be benefited thereby [except - [Substituted by Act 4 of 1959, section 10 for "except with the written permission of the landlholder of such land or the Gaon Panchyat, as the case may be"](a)With the written permission of the landholder of such land or the Gaon Panchayat, as the case may be, or [Substituted by Act 4 of 1959, section 10 for "except with the written permission of the landlholder of such land or the Gaon Panchyat, as the case may be"](b)where such permission is not given within the within the prescribed period, with the written permission of the Revenue Assistant granted in accordance with rules made under this Act this behalf.] [Substituted by Act 4 of 1959, section 10 for except with the "written permission of the landlholder of such land or the Gaon Panchyat, as the case may be"]
