(1)When a raiyat holds at fixed rates or has right of occupancy in his holding, or when a jotedar has a right of occupancy in his holding, neither the tenant nor his landlord shall, as such, be entitled to prevent the other from making an improvement in respect of the holding except on the ground that he is willing to make it himself:Provided that no tank, the site of which exceeds one standard bigha in area, shall be made without the permission of the proprietor or permanent tenure-holder within whose estate or tenure such tank is made.
