Section 71 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
71. Restriction on making an improvement
Nothing in this Chapter shall entitled or be deemed to entitle to a tenant or a landholder. not being the State Government or a landowner.(a)to make any improvement on. or(b)to make any improvement detrimental to any land which is not included in the holding to be benefited to such improvement unless such tenant or landholder has obtained the written consent of the landholder. or as the case may be. of the State Government and also of the tenant. of any such land.
