62. Deputy Commissioner to decide when disputes arise.
- If a question arises between the tenant and the landlord of a holding-(a)as to the right to make an improvement,(b)as to whether a particular work is an improvement, or(c)as to whether a particular work is liable to affect another holding or other land held under or by the same landlord, the Deputy Commissioner may, on the application of either party, decide the question an his decision shall be final.
