Section 67 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
67. Right of landholders to make improvements
A landholder other than the State Government may, with the sanction of the Tehsildar, applied for and accorded in the prescribed manner make an improvement on or affecting the holding of any of his tenants ;Provided that no such sanction shall be required if the tenant of such holding is a Gair Khatedar tenant or a tenant of Khudkasht or a sub-tenant or if the improvement which such landholder desires to makes is a well.Provided further that all or any the improvements referred to in sub-clause (a) of clause (a) of clause (19) of section 5 shall not extend over such area, not exceeding one-fiftieth of the total area of the holding, as may be prescribed and sh:111 not be sanctioned otherwise than in prescribed circumstances.
